RAVINDRASINH JAYRAMSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned APP Ms.Maithili Mehta waives service of notice of rule for and on behalf of the respondent - State.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant has prayed for quashing and setting aside the FIR being C.R.No. 11191007200964 of 2020 registered with Bapunagar Police Station, District:- Ahmedabad for the offence punishable under Ss. 66 (2), 65 (a), 65 (e), 116 B of the Prohibition Act.