LAWS(HPH)-2003-7-11

RAKESH KUMAR Vs. STATE OF H.P.

Decided On July 29, 2003
RAKESH KUMAR Appellant
V/S
STATE OF H P Respondents

JUDGEMENT

(1.) These petitions Cr.M.M.Os. No. 18 and 32 of 2003 have been filed by Petitioner Rakesh Kumar for quashing of FIRs No. 21 and 22 of 2003 registered with the Police Station, Solan, on 29.1.2003 and 31.1.2003 respectively.

(2.) Brief facts :

(3.) Petitioner Rakesh Kumar is an employee of M/s. Rana and Company, Excise licencees for the year 2002-2003. M/s. Rana and Company is licenced to run Beer Bar at Solan. On 29.1.2003, licenced Bar was searched by Inspector Shamsher Singh of Police Station Solan. On search following liquor was recovered :