KISHORSINH LALSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned APP on advance copy.

(2.) THE petitioners, who have bee named as accused in FIR being Prohibition C.R. No: 5010/2013 registered with DCB Police Station, Ahmedabad, for the offences punishable under section 66 (1) B, 65 A-E, 116 B and 81 of Bombay Prohibition Act with following prayers:

(3.) LEARNED counsel appearing for the petitioners while extensively arguing the matter covered larger spectrum and submitted the recent liberalization and relaxation in implementation of prohibition law should weigh with the Court and the offence registered against the petitioners be quashed. Learned counsel for the petitioners contended that the petitioners involvement as could be seen from the FIR is only on account of 'co-accused(s)' statement which would not be said to be a material which can validly held against them and therefore on this count also the complaint qua them is required to be quashed.