MOHANBHAI HARIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Service of notice of rule was waived on behalf of the respective respondents. With the consent of learned advocates on both the sides, all the matters were heard together and are disposed of by this common judgment.

(2.) These petitions have been preferred under section 482 of the Code of Criminal Procedure (hereinafter referred to as "the CrPC") seeking quashment of (i) the FIR No.11206020201756 of 2020 registered with Kadi Police Station on 24.05.2020 for offences punishable under sections 409, 431, 201, 120B and 34 of IPC and sections 65(e), 81, 83 and 116-B of the Gujarat Prohibition Act and (ii) the subsequent FIR No.1120602020769 of 2020 registered with the same police station on 31.05.2020 for offences punishable under sections 409, 420, 120B and 34 of IPC and sections 66(1)(e), 83 and 116-B of the Gujarat Prohibition Act.

(3.) The facts, in a nutshell, are as under;