BHAVARLAL FUGLUJI VISHNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Propriety of imposing maximum sentence, that is imposable under Section 65 of the Bombay Prohibition Act is in issue in this case.

(2.) The facts of the case are thus:-

(3.) On completion of investigation, police filed charge sheet against the accused present petitioners for the offences punishable under Sections 65(1)(a)(e), 66(1)(b) and 81 of the Bombay Prohibition Act, in the Court of learned J.M.F.C.,Deesa, which was registered as Criminal Case No. 3548/2003.