YATIN KESHAV FUGRO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the petitioners and learned APP for the respondent No.1 - State.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), the petitioners have prayed to quash and set aside the proceedings of FIR being C.R. No.11203039200486 of 2020 registered with Mendarda Police Station, District Junagadh for the offence under Ss. 65(e), 98(2) and 81 of the Gujarat Prohibition Act and all the consequential proceedings arising therefrom.

(3.) Learned advocate for the petitioners has submitted that the petitioners are residents of Diu and petitioner No.1 is the holder of license for sale of liquor in the territory of Diu-Daman, petitioner No.2 manages the affairs of the licensed shop of petitioner No.1, petitioner No.3 is the Supervisor at the said licensed shop and petitioner No.4 looks after delivery / sale of liquor at the licensed shop. The said liquor business is run under the Certificate of Registration under the Bombay Prohibition Act, 1949.