BALDEVSINH SATUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mohsinkhan Koreja, learned advocate for the petitioner and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms. Moxa Thakkar, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The petitioner has filed the present petition under Section 482 of the Criminal Procedure Code for quashing and setting aside the FIR being Prohi III-C.R No. 178 of 2019 registered with Bhaktinagar Police Station, District: Rajkot for the offences under Sections 65(E) , 116 (B) and 98(2) of the Gujarat Prohibition Act qua the present petitioner as well as all consequential proceedings thereof.