NARESHBHAI DEVCHANSBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Hardik Dave for the petitioner and learned APP Mr. Ronak Raval for the respondent - State.

(2.) By way of this petition under Sec. 482 of Cr.P.C., the petitioner has prayed to quash the FIR being C.R.No.III-552 of 2013 registered with Umra Police Station for the offence under Sec. 66(1) B, 65EA, 116B, 81, 99 of the Gujarat Prohibition Act.

(3.) It is alleged that the petitioner is owner of Xylo Car No.GJ- 5-CR-7111. It is further alleged that his sister Dimple and brother in law of the petitioner were caught red handed in transporting Indian made foreign liquor in the said Car. Upon such allegations, FIR came to be registered against the petitioner as well as sister and brother in law of the petitioner.