DAGUBHAI MUSABHAI Vs. STATE OF GUJRAT

JUDGEMENT

(1.) The order dtd. 7/7/2023 passed in Criminal Misc. Application No.2346 of 2018 is hereby recalled, corrected and replaced, as under:- Heard Mr. Harshil C. Dattani, learned counsel for the petitioner, and Mr. Dhawan Jayswal, learned Assistant Public Prosecutor for respondent Nos.1, 2 - State.

(2.) The present petition is filed for seeking following prayers:-

(3.) Learned counsel for the applicant has taken this Court to the factual matrix arising out of the application and also taken this Court through the impugned FIR and contended that the allegations levelled in the impugned FIR are on basis of the fact that accused persons were found in possession of the bottles as well as liquors and also stickers of branded liquor and that the said accused were engaged in business of making/producing duplicate liquor of big brands and sell the same by saying that the same are genuine.