YUVRAJSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I have heard learned advocates for the respective parties and learned APP Mr. Bhargav Pandya for the respondent-State.

(2.) Since the issues involved in all these three petitions are similar in nature and arise out of connected facts, they are heard together and are being disposed of by this common order. Learned advocates appearing for the respective parties have independently advanced their submissions, whereas the learned Additional Public Prosecutor has appeared commonly for the respondent-State in all the petitions.

(3.) By way of this applications under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants have prayed to quash and set aside the FIRs being C.R. No.III 29 of 2019, Bhachau Police Station, C.R. No. III 67 of 2019, Bhachau Police Station, C.R. No.III 94 of 2019, Lakadiya Police Station under Ss. 65 A E, 116(B), and 81 of the Prohibition Act and all the consequential proceedings arising therefrom.