DIVANSINH HETUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application, applicants have prayed for following reliefs:

(2.) It is the case of the applicants that an FIR being I. Proh. C.R. No.5001 of 2014 dtd. 4/1/2014 registered with Rapar Police Station, Dist-Kutchh for the offence punishable under Ss. 66B, 65(A)(E), 116(B) and 81 of the Gujarat Prohibition Act was registered against eight persons including the present applicants and the total illegal Indian made foreign liquor worth Rs.24,45,200.00 was recovered by the police as per the FIR.

(3.) It is the case of the applicants that applicants are wrongly as arraigned as an accused in the present case and FIR is registered against them.