RAJNARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) This is the first application under Section 439 of the Cr.P.C. filed on behalf of the applicant, who is in custody since 06.04.2020 in connection with Crime No.100/2020 registered at Police Station Semariya, District Rewa (M.P.) for the offence punishable under Section 34(2) of M.P. Excise Act, 1915.

(3.) The allegation against the applicant is that he was found in possession of 99 bulk litres of unauthorized liquor.