MUKESHBHAI RAMANBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Y. J. Patel, learned advocate for the petitioner and Ms.Maithili Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, 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 C.R.No.11196004200969 of 2020 registered with Gotri Police Station, District: Vadodara City for the offences under Sections 65(A)(A), 98(2) and 81 of the Gujarat Prohibition Act and Section 188 of the Indian Penal Code qua the present petitioner as well as all consequential proceedings thereof.