RAJ SAHAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the prosecution Report being No. 02/19-20 dtd. 26/4/2019 arising out of S.L. 49/2018-19 dtd. 31/1/2018 of Baguiati Excise Circle, Bidhannagar, under Ss. 10/12/16/18(1) of the Bengal Excise Act, 1909 read with rule 118 of West Bengal (Foreign Liquor) Rules, 1998 and punishable under Ss. 46A(c)(e)/52 of The Bengal Excise Act, 1909, and the proceedings corresponding to Complaint Case No. 1986 of 2018 and orders connected thereto, presently pending adjudication before the Court of the Learned Chief Judicial Magistrate at Barasat.

(2.) FACTS:-

(3.) Copies of the Import Export Code issued by the Government of India, Ministry of Commerce and Industry, Department of Commerce dtd. 12/2/2018 and a license under the Food Safety and Standards Act, 2006 dtd. 8/3/2018 indicating the aforesaid factum of sole importer and marketing company for globally renowned liquor brands owned by leading manufacturers of Polini are annexed to the revisional application as Annexure 'P-1".