JUDGEMENT
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(1.)This petition has been filed challenging the final report in STC No. 538 of 2022 pending on the file of the learned Judicial Magistrate - II, Avinashi based on the FIR registered for the offences under Sec. 4(1)(a) of the Tamil Nadu Prohibition Act and consequently, quash the same with respect to the petitioner.
(2.)The crux of the allegation in the final report is that the accused was found possession of 96 IMFL rum bottle in a car. When the car was intercepted, the rum bottles measuring 180 milligram numbering 96 bottles is said to have been seized by the investigation officer. The crime has been registered in Cr.No. 860 of 2021 dtd. 10/7/2021 and the final report has been filed on the very next date viz., 11/7/2021.
(3.)The learned counsel for the petitioner submitted that the very prosecution is nothing but an abuse of process of law and no materials are available on record to proceed against the accused.
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