RONAK BHARATBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants although served with the fresh notice issued by this Court, yet has chosen not to appear through an advocate.

(2.) By way of present application the applicants herein (original accused) have prayed for the following reliefs:-

(3.) The facts as stated by the applicant are that the impugned FIR came to be lodge by the present respondent No.2, who is serving as a Armed Police Constable deputed at Limbdi Police Station, District Jhalod. It is the case of the prosecution that while the complainant was on duty with other police officers had received the Secret Information by the Police Inspector Shri K.J. Jhala that liquor is being transported from Mona Dungar, Rajasthan in a White Scorpio Car bearing No.GJ-22-A-7811 via Limbdi. It is further case of the complainant that upon receipt of such information, the complainant along with other police constables were under watch at Varod Tolnaka. Thus, it was decided by all of them to conduct raid and accordingly two independent panchas were called for conducting panchnama and they all planned for the raid.