ASHISH RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent of learned counsel for the parties the matter is finally heard.

(2.) The petition has been filed under Sec. 482 of Cr.P.C. For quashing the FIR registered at Crime No. 264/2020 for offences under Ss. 34(2) of M.P. Excise Act and added Sec. 42 and 44 of Excise Act registered at Police Station Bahodapur, Gwalior.

(3.) It is submitted that on 13/4/2020, the investigating Officer got an information with respect to the transportation of liquor in a loading vehicle. On the aforesaid information, the Police party proceeded and caught the vehicle bearing Registration No. MP07/L5006 which was found to be loaded with liquor approximately 783 bulk liters in quantity and one accused namely Padam Jatav was got arrested.