PUSHPENDRA DANGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under Section 438 of the Cr.P.C. as applicant Pushpendra Dangi @ Bhaiyan apprehends his arrest in connection with Crime No.237/2019 registered at Police Station Simariya, District Panna for the offence punishable under Section 34(2) of the M.P. Excise Act.

(3.) As per prosecution case on 07/10/2019 on the information of informant Police stopped the car bearing registration No.UP/93-W/0436, which was being driven by co-accused Brajesh Yadav and co-accused Lachhu Kushwaha and another co-accused, who fled away from the spot were traveling in that car and seized 107 bulk liter country made liquor from their possession, which was illegally being carried by them in that car. It is alleged that the seized wine belongs to the applicant and co-accused transported that wine on behest of the applicant.