SUNILKUMAR KHUSHMANBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Rafik Lokhanwala, learned advocate for the petitioner and Ms.Maithili Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The petitioner has filed the present petition under Section 482 of the Criminal Procedure Code for quashing and setting aside the FIR being C.R.No.11210005200290 of 2020 registered with Athwalines Police Station, District: Surat for the offences under Sections 65(A)(E) and 81 etc. of the Gujarat Prohibition Act qua the present petitioner as well as all consequential proceedings thereof.