RAVI LAKHERA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed by the petitioner seeking quashment of FIR as well as charge sheet of Crime No.81/2021 registered at Police Station Rajnagar, District Chhattarpur (M.P.) against him whereby offence under Section 34(2) of excise Act has been registered against the petitioner along with other co-accused persons.

(2.) The brief facts of the case are that on 28.3.2021 on the basis of a secret information given by the informant, concerning police reached the spot and seized 24 cartons, containing 216 liters of country made liquor from the possession of co-accused Satyam Singh and Karan Singh and on the basis of aforesaid seizure, FIR has been lodged against them. Thereafter, during the course of interrogation Satyam Singh and Karan Singh stated that the liqour was procured from the present petitioner-Ravi Lakhera. On the basis of the memorandum of co-accused, the FIR under crime no. 21/2021 has been registered against the present petitioner

(3.) Heard learned counsel for both the parties.