KIRANBHAI BABUBHAI VADIKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application the applicant herein has invoked Sec. 482 of Criminal Procedure Code, 1973 praying for quashing of FIR being C.R. No.III-780 of 2015 registered with Bhilad Police Station, Valsad, dtd. 30/12/2015 under the provisions of Ss. 66(1)(b), 65(a)(e) , 116(b) and 81 of the Prohibition Act and further proceedings pursuant thereto qua the applicant.

(2.) Heard Mr. Param Buch, the learned advocate appearing for Mr. Hriday Buch, the learned advocate for the applicant and Mr. Soaham Joshi, the learned APP appearing for the respondent No.1- State.

(3.) It is the case of the applicant herein that the applicant is falsely implicated in the offences punishable under Ss. 66(1)(b), 65(a)(e), 116(b) and 81 of the Prohibition Act in the FIR lodged by the respondent No.2 which has been registered as III- C.R. No.780 of 2015 with Bhilad Police Station on 30/12/2015. It is alleged in the FIR that the complainant along with the other police officers upon receiving information about a vehicle carrying liquor crossing Bhilad - Naroli Cross Road and driving towards Mumbai, were stationed at the cross road and thereby intercepted one white coloured Toyota Corolla Car bearing registration No.MH-04-BY-9557. Upon checking the said Car, Indian made Foreign liquor worth Rs.51,000.00 was found which culminated into the impugned FIR.