ROYAL DISTILLERY PVT LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the applicants have prayed for quashing and setting aside FIR being C.R. No. I - 12 of 2010 registered with Valsad City Police Station, District: Valsad for the offences punishable under Sections 336, 273, 284, 468, 471, 474, 477(A), 120(B) and 114 of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC') and Sections 66(1)(b), 65(b),(c),(e),(f), 81 and 82 of the Prohibition Act as well as to quash all other consequential proceedings arising out of the aforesaid FIR qua the present applicants.

(2.) Heard, Mr. S. N. Thakkar, the learned advocate for the applicants and Mr. J. K. Shah, the learned Additional Public Prosecutor, for the respondent - State.

(3.) The learned advocate for the applicants submitted that the applicants are innocent persons, however, they have been falsely implicated in the offence in question. It is submitted that the applicants have been arraigned in the offence on misconceived and mistaken facts sans any material much less any incriminating material against them. He submitted that the applicants are licensed to manufacture Country Liquor (CL) and Indian Made Foreign Liquor (IMFL) within the Union Territory of Daman and Diu and are in such business since last about 50 years, having annual sale in crores. The company is having 1500 workmen in direct recruitment and is an ISO 9001:2008 and ISO 14001:2004 certified company, whose 50% of manufacture is exported. The company has also collaboration with biggest international MNCs.