KRIMPI DISTILLERIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nandish H. Thackar, the learned advocate appearing for the applicants and Ms. Maithili D. Mehta, the learned Additional Public Prosecutor appearing for the respondent No.1 - State.

(2.) Though served, respondents Nos.2 and 3 have chosen not to appear before the Court.

(3.) 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-12 of 2010 registered with Valsad City Police Station, Valsad, dtd. 1/2/2010 under the provisions of Ss. 336 , 273 , 284 , 468 , 471 , 474 , 477(B) , 120(B) , 114 of Indian Penal Code and Ss. 66(1) B, 65(B), (C), (E), (F), 81 and 83 of the Bombay Prohibition Act, 1949 and further proceedings pursuant thereto qua the applicant.