DASHRATHBHAI MANGAJI MARVADI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 FIR being I-C.R.No.5239 of 2014 and registered with Meganinagar Police Station, Ahmedabad for the offences under Ss. 66(b), 65(A) ,(E), 116(B) and 81 of the Prohibition Act and all the consequential proceedings arising therefrom.

(2.) The facts narrated in the petition are stated as under:

(3.) On 31/3/2014, on the basis of secret information raid was carried out and from overhead tank situated on block no.9 of slum quarters, stock of 180 bottles on Indian made foreign liquor and 48 tins of beer were found. Hence, FIR is filed. In FIR, the petitioners are shown as wanted accused.