Karnataka High Court
Thirumani Venkatesh @ Venkatesh S/O Sri ... vs State By Excise Inspector Shidlaghatta ... on 26 June, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
respondent police ta admit the petitioner en Bag? in the event of
arrest in the above crime which is registered for th---?:_ offence P.:'U'fS$.I 1, 13, 14 rfw 32, 34, 38 and 43 9f Kam.ata§i21~.EXcise Act, 1965.
This Criminal Petitien cemiingpn fgif éfdéfs fhifi' day, 'fixgé Court made the f01I0wing:- ;
O R T " 3 PetifiQ:;er__ hag' S€iughf fe§f>.gr£§.i1t..¥i§'§' anticipatory bail in eonncctifid' --Cfi1n§:..__No.Vl'3_?(§?~0V8' of Shidlaghatta pczicc for vS6€;ti0ns ll, 13, 14 rfw Sections 32,34,% 33 and Excise Act, 1965.
2;. i3' éili'égéd that on 17.4.08 whan the complainant staff was on patmi duty an Pcresandra-Sadaii '=1.Toad;,' 'hflfeceived a crcdibic information abnut iiiicit liqizer .. V' _.be.ing:.trans;:>{arted and accordingiy, he secured {he pafichas and VV aiiound 1 1.30 while they were pmceeding towards Pcrasarsdra. a brawn ceiour Ehicher Canter same from oppasite side and aithozigh signal was given the driven" did not stop the vehicle 3';-(.2)/*' and tank the vehicie to the side and tried to cscam and the vehicle got struck in the ditch; when the vehicle ugfanlsagrclzed they found two persons siaeping on the mp ni_Tff2"e" with six plastic bags each bag centaining .303' fikigixcfifvipagslié-,"{'s"
100 mi. of J.P.D§str§l}crs. ':
apprehended there, (sf the icarncd Counsci for the petéti§}i:§rnnfhaf"th£nfé »~i}.§"".;144é0ntradict0ry statement and that the ..p¥§:¥:itit>ner V :s~-.. not _ connected with the aileged offence. ' " nAc¢3§}fd1i:figiy,.._S0ught ibr grant ofbail. ' .. It is seen that the petitioner aiong wiih {rthers was " , Lufiqnnd tra11spor$ting illicit liquor in the vehicle. Having regard to the quantity ofiiqanr seized, petitioner wnnid be considered for grant of regular baii, hut not anticipatory bail. It is far tbs Wf petitioner to surrender before the Magistrate, ShidIa g'"i"2atta, whe in turn, afier antertainiag the objections, sh;/:.!! ' the peiitioncr fer grant ofbaii subject to (I()23di_t..I'_i.},'?:14_:i'i=.Vv V
6. Accordingly, pctitiozg is di'sp;c:'.i:-wad oi: