DEVENDRA DOHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Arguments heard.

(2.) This petition under Section 482 of Cr.P.C. has been filed by the applicant being aggrieved by the order dated 22.8.2019 passed by Sessions Judge, Satna in Crimimal Revision No. 94/2019, wherein the learned Sessions Judge has dismissed the application for supurdginama.

(3.) According to the case of the prosecution, it is alleged that in the vehicle of the present applicant motorcycle bearing registration No. MP 19-MU-4096, the driver was carrying 320 quarter of illicit liquor and when the vehicle was checked by the police, the same was seized and, therefore, offence under Section 34(2) of the Excise Act has been registered against the present applicant.