RAJUBHAI RUPCHAND KUSHNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of this petition filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure (for short, "the Cr.P.C ."), the petitioner has prayed to quash and set aside the complaint FIR being C.R.No. 11191024230435 of 2023 registered with Ramol Police Station, District Ahmedabad City for the offence punishable under Ss. 65(a), 65(e), 81, 98(2), 116-B of the Gujarat Prohibition Act as well as other consequential proceedings arising therefrom.

(3.) Learned advocate Mr R. J. Goswami appearing for the petitioner submitted that it appears from the bare reading of the First Information Report that no ingredients of any offence mentioned in the FIR stand disclosed. Therefore, it is the clear case of abuse of the process of law. It is further submitted by the learned advocate for the applicant that several prohibition offences have been registered against the petitioner in his past time and the petitioner has been falsely implicated by lodging this FIR with malicious intention and submitted that the FIR may be quashed and set aside by this Court.