Gujarat High Court
Arif Amirmiya Pirjada vs State Of Gujarat on 9 June, 2025
NEUTRAL CITATION
R/CR.MA/19016/2019 ORDER DATED: 09/06/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 19016 of 2019
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ARIF AMIRMIYA PIRJADA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR. S. M. GOHIL(3785) for the Applicant(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
MR. CHINTAN DAVE,APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI
Date : 09/06/2025
ORAL ORDER
1. By way of this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the FIR being C.R. NO. Prohi-39 of 2019 registered with Bhaktinagar Police Station, Rajkot for the offences under Sections 65(E), 81 and 116(b) of the Prohibition Act and all the consequential proceedings arising therefrom.
2. Learned APP has placed on record the report as well as copy of judgment and order passed in Criminal Case No.16363 of 2019, which are taken on record.
3. Notably, co-accused, who alleged to have similar or less role in committing of offence have been acquitted in Criminal Case No.16363 of 2019. Learned JMFC recorded acquittal of the accused on the ground that prosecution has failed to prove allegations levelled in the FIR.
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4. In view of above, putting present applicant in trial would be absurd process.
5. In the result, the application is allowed. The impugned FIR being C.R. No. Prohi-39 of 2019 registered with Bhaktinagar Police Station, Rajkot for the offences under Sections 65(E), 81 and 116(b) of the Prohibition Act and all the consequential proceedings arising therefrom are hereby quashed and set aside qua the applicant herein. Direct service is permitted.
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