SURESH BABURAO MANORKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by consent at the stage of admission.

(2.) BY the present application u/s 482 of the Criminal Procedure Code, the petitioner has prayed to quash the FIR in Crime No.241/2008 registered with Parner police station so also to quash and set aside the proceedings of RTC No.198/2010 pending before JMFC, Parner.

(3.) LEARNED counsel for the applicant drew my attention towards rule 45(1)(3) of the Bombay Foreign Liquor Rules 1953, which reads thus-