REGENT COMPUTRONICS PVT. LTD.

Dashrathbhai Jorubhai Dhadhal Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
S M DATTA VS. STATE OF GUJARAT [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
JAYENDRA SARASWATHI SWAMIGAL VS. STATE OF TAMIL NADU [REFERRED TO]
MD MALEK MONDAL VS. PRANJAL BARDALAI [REFERRED TO]
KAILASH GOVINDRAM RATHI VS. STATE OF GUJARAT [REFERRED TO]
EMPEROR VS. KHWAJA NAZIR AHMAD [REFERRED TO]

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the FIR being Prohibition C.R.No.93 of 2007 registered with Botad Police Station, Bhavnagar for the offences under Ss. 65(A)(E), 66(b), 81, 98(c) and 116B of the Prohibition Act and all the consequential proceedings arising therefrom.

(2.) Facts of the case are as under :-

(3.) Heard learned advocates for the parties.

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DASHRATHBHAI JORUBHAI DHADHAL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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