SAMIMKHAN WAHIDKHAN PATHAN Vs. STATE OF GUJARAT

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 No.C.R.No.III-127 of 2019 registered with Saputara Police Station for the offences under the Prohibition Act and all the consequential proceedings arising therefrom.

(2.) Heard learned advocates for the parties.

(3.) Learned advocate for the petitioner submitted that the petitioner has never supplied any uneatable jaggery, the petitioner is falsely implicated in the offence. It is submitted petitioner was not found at the place of raid. Learned advocate for the petitioner submitted that the petitioner is falsely involved in the offence on the basis of statement of co-accused recorded during investigation. It is submitted that there is no evidence or material collected by Investigating Officer which indicate that the petitioner is directly or indirectly involved in the offence. Therefore, it is submitted to allow the petition and quash the impugned FIR.