LAWS(MPH)-2020-9-120

RAHUL Vs. STATE OF M P

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

JUDGEMENT

(1.) This is First application under Section 439 of Cr.P.C. by applicant - Rahul @ Chuchi S/o Jaswant Ji Rathore, who has been arrested by Police on 05.08.2020 in Crime No.596/2020, Police Station Chandan Nagar, District Indore concerning offence under Section 49-A and 34 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, 5 liters spurious liquor has been recovered from the possession of the applicant.