GAJENDRA SINGH BHADORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under Section 482 of Cr.P.C. for quashing the FIR at Crime No.160/2016 registered under Section 34, 42 of M.P.Excise Act at Police Station-Daboh, District-Bhind.

(2.) Brief facts of the case are that on receipt of information by the SHO of Police Station Daboh that one person is transporting illicit liquor, he reached the spot with police force, one person was found who started running after seeing the police. He was apprehended by the police and he was carrying a bag which was checked, 20 quarter of country made liquor have been found. He was not having license, he disclosed that he had purchased the aforesaid liquor from the Teka of Gajendra Singh Bhadoria at Daboh, District Bhind. He was arrested and the FIR has been registered against Kallu Rathore and Gajendra Singh Bhadoria.

(3.) Learned counsel for the petitioner submits that a false FIR has been registered against the petitioner. No investigation has been made against the petitioner. The petitioner is having a valid license issued by the Collector Daboh, District Bhind, to sell the country made liquor, the license is from 01.04.2016 to 31.03.2017. The petitioner has been implicated on the information of co-accused.