NILESHKUMAR MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present applications, the applicants, under Sec. 482 of the Code of Criminal Procedure, 1973, are seeking quashment of the impugned FIR being CR-I No.491 of 2017 registered with the Unjha Police Station, District : Mehsana for the offences punishable under Ss. 65(a)(e), 116B and 81 of the Prohibition Act.

(2.) The short facts of the prosecution care are that on 16/12/2017, the complainant being a police officer was on patrolling, at that time, he noticed unusual act of one Rajendra Patel and on inquiry, he found that said Rajendra Patel had consumed alcohol and recovered one small bottle worth Rs.200.00 from said Rajendra. It is alleged that said Rajendra has stated during his interrogation that the said bottle is given by the present petitioner. Therefore, the impugned FIR against the present applicant.

(3.) Heard learned advocates.