MAHEBOOBKHAN KHAJAKHAN PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent heard learned counsel for both the sides for final disposal.

(2.) Present proceeding is filed for quashing First Information Report No. 105 of 2020 registered with Peth Beed Police Station, Beed, dated 10-04-2020 for the offences punishable under Sections 328 , 109 , 269 , 270 and 201 of the Indian Penal Code.

(3.) Crime is registered on the basis of report given by Police Officer of Peth Beed Police Station, Tahsil Beed. According to him, on 09-04-2020 there was secrete information to the Police Station that applicant No. 1 was dealing in Gutkha business, which is prohibited in Maharashtra State. They reached to the address of the applicants, which was given by the informer. When they took search of the premises in presence of present applicant No. 1, they found that in his outside of the shed there were bags containing coupons. They noticed that these coupons were prepared by Gutkha Manufacturing Company and on the same name as " Primium Raj Niwas Sugandhit Pan Masala " was appearing. These coupons were found in the gunny bags and said gunny bags were found in the outside area of the shed and shed was being used as godown.