LAWS(MPH)-2020-9-129

RADHESHYAM Vs. STATE OF M P

Decided On September 24, 2020
RADHESHYAM Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) This is First application under Section 439 of Cr.P.C. by applicant - Radheshyam S/o Girdharilal, who has been arrested by Police on 26.07.2020 in Crime No.231/2020, Police Station Alot, District Ratlam concerning offence under Section 49(A) of the M.P. Excise Act.

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

(3.) As per prosecution case, 10 bulk liters country made liquor has been recovered from the possession of the applicant.