YUVRAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application the applicant herein (original accused) has prayed for the following reliefs:-

(2.) 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 at Anand in "Parol and Furlough Squad". It is the case of the prosecution that while the complainant was on duty with other police officers for "Parol and Furlough", one Dineshbhai, Head Constable had received the Secret Information that one Somabhai Ramanbhai Parmar is selling English Liquor. It is further the case of the complainant that identical information was received by the officer who took the complaint. 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.

(3.) Heard Mr. Neel B. Dave, the learned advocate appearing for Mr. Yash Nanavaty, the learned advocate appearing for the applicant and Ms. Maithili Mehta, the learned APP appearing for the respondent No.1 - State.