VIKRAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant was arrested on 22/2/2022 in connection with Crime No.466/2021 by Police Station Karera, District Shivpuri (MP) for the offence punishable under Ss. 34(2) of M.P. Excise Act.

(2.) As per the prosecution story, 70 liters of country made liquor was seized from the possession of the present applicant for which he has not vaild licence.

(3.) After investigation, charge-sheet has been filed.