KAPIL Vs. STATE OF M P

JUDGEMENT

(1.) This is a First application under Section 439 Cr.P.C. by applicants - Kapil S/o Pawan Jaiswal, who has been arrested by Police on 28.08.2020 in Crime No.341/2020, Police Station Satwas, District Dewas concerning offence under Sections 34 (2) of the M.P. Excise Act.

(2.) Heard the learned counsel for the parties through video conferencing and perused the case diary.

(3.) As per prosecution story, on 27.08.2020, 78 bulk liter foreign liquor was found in possession of the applicant. He has failed to give any explanation for it, hence, he has been made accused in this case.