GAUTAMBHAI RAVJIBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted. To be carried out forthwith.

(2.) This application is filed by the applicant under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the FIR being C.R. No.11204025220030/2022 registered with Kheda Town Police Station, Kheda for the offences under Ss. 85 , 66(1)(b) , 65(a)(a) , 83 , 75A(b) and 81 of the Prohibition Act.

(3.) Learned advocate for the applicant submitted that the applicant no.2 is shown as accused in the impugned FIR, which is filed with malafide intention. It is further submitted that the applicant has been falsely implicated in the FIR to restrict his activity in the election and for the said purpose, mobile phone of the applicant has been seized by the Investigating Agency. It is further submitted that the present applicant is supporter and voter for the Kheda District Cooperative Bank and the election of the said bank was scheduled after three days from the date of registration of the FIR and, hence, when the impugned FIR is filed with malafide intention, the same may be quashed and set aside.