(1.) Heard. Admit. Heard forthwith finally by consent of the learned counsel for the parties.
(2.) The allegations made in the crime registered against these applicants for offences punishable under Sections 65(e) and 68 of Maharashtra Prohibition Act, 1949 bearing Crime No.394 of 2019, Old City, Akola, Police Station are that in the night of 27.11.2019, these applicants and some other persons were found to be sitting in a room of Amandip Hotel and were consuming liquor without any permit.
(3.) According to the learned counsel for the applicants no offences as alleged against the applicants are prima facie made out, whereas, learned APP disagrees. According to him, both the offences are prima facie made out.