JOGINDERPAL DEVRAJ SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this applications 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.5285 of 2007 registered with Danilimda Police Station for the offences under Ss. 66(b), 65(A)(E), and 116 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.