YOGENDRA SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner seeking quashing of the F.I.R. No.48/2019-20 lodged at P.S. Excise (Rural) District Bikaner.

(3.) Learned counsel for the petitioner has shown the sale certificate issued by the competent Automobile Company which in favour of the present petitioner certifying that the petitioner has purchased new car in exchange of the vehicle in question. Learned counsel for the petitioner has also shown the delivery receipt, affidavit and other documents. Learned counsel for the petitioner submits that he had purchased the new car in exchange of the car which was caught with the excise contraband.