RAVINDRA RAI Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicant has filed this petition under Section 482 of Cr.P.C., for quashment of the FIR registered against him by Police Ganjbasoda District Vidisha as Crime No.489/07 for the offence Under Section 34(1)(a) and 59 of the M. P. Excise Act.

(2.) BRIEFLY stated facts of the case are that the Police Ganjbasoda on secret information seized 15 containers of liquor from the possession of one co -accused Rajendra Singh. On his information Police came to know that this liquor belongs to the present applicant Ravindra Rai, on which basis, police has also registered this case against the present applicant and after investigation charge sheet has been filed. Aggrieved by which, the applicant moved this petition under the provision of Section 482 of Cr.P.C for quashment of the FIR and consequential proceedings against him filed by the police Ganjbasoda before the JMFC Ganjbasoda.

(3.) HEARD learned counsel for the applicant as well as Public Prosecutor for the State and perused the record.