MANUBHAI NAJBHAI DHANDHAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP Ms. M. D. 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. 11190001200093 of 2020 registered with Barwala Police Station, District:- Botad for the offence punishable under Ss. 65 (E), 81 and 116 of the Prohibition Act .