VINOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard, Case-diary perused.

(2.) This application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant-Vinod who is implicated in connection with Crime No.34/2020, registered at Police Station- Sanwer, District-Indore, concerning offence under Sections 34(2) of M.P. Excise Act, 1915.

(3.) As per prosecution case, on 31/01/2020, on the basis of secret information, police recovered 54 bulk liters of country made liquor from the possession of the applicant, for which he was not having any valid license.