MUKESH BHERULAL VERMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Priya Meena for learned advocate Mr. Aftabhusen Ansari for the petitioner and learned APP Ms. Asmita Patel for the respondent State.

(2.) To quash the FIR being III - C.R. No.5496 of 2015 registered with Dharampur Police Station, Valsad for the offences punishable u/s 66(1)B, 65AE, 81, 116(B) of the Prohibition Act, the petitioner has filed this petition u/s 482 of the Code of Criminal Procedure.

(3.) The facts in nutshell are that on 19/11/2015, Constable Rajnikant Rameshbhai, who is serving in Dharampur Police Station, has received tip that Dumper bearing RTO registration No.GJ-21-V-2695 is to pass from Vansda to Vapi road with illegal liquor. Therefore, watch was kept. The Dumper was coming, but it stuck in the traffic jam. Taking the advantage of the situation and on seeing that the police has cordoned the road, the driver and his associate tried to run away. However, the driver was intercepted, but the associate was run away. From the Dumper, Indian made foreign liquor worth Rs.3,26,400.00 was found.