ARIF AMIRMIYA PIRJADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the applications are arising from same FIR, therefore, they are disposed of by this common order.

(2.) 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 No.C.R.No.III-594 of 2019 registered with Khambholiya Police Station, Devbhumi Dwarka for the offences under Ss. 65(E), 98(2), 81 and 83 of the Prohibition Act and all the consequential proceedings arising therefrom.

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