ASHVINBHAI KARSHANBHAI MAJITHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) It appears from the materials on record that on 5th July, 2017, one S.K. Solanki, Police Head Constable, Buckle No.690, L.C.B, Gir-Somnath lodged a first information report at the Una Police Station vide III-282 of 2017 for the offence punishable under sections 65(a)(e), 81, 98(2) and 99 of the Gujarat Prohibition Act. At the end of the investigation, charge sheet came to be filed against the five persons. So far as the applicant herein concerned, his name figures in the Column No.2 as an absconding accused. It is a case of the applicant herein that he has nothing to do so far as the first information report in question is concerned. According to him, he is at inimical terms with the persons named in the charge-sheet and only with a view to seek some revenge, the accused persons have disclosed the name of the writ applicant herein as the supplier of the contraband liquor.

(3.) In the aforesaid set of facts, I requested Ms. Thakkar, the learned APP appearing for the State to call the officer concerned and take instructions. A Head Constable from the L.C.B. Department is present in the Court today. According to him, in the course of the investigation, the persons, against whom, charge sheet has been filed, disclosed the name of the writ applicant herein as the supplier of the contraband liquor.