MANISH KUMAR TANEJA Vs. STATE

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) CD. of Crime No. 208/2001, dated 15-7-2001, registered by Excise Sub-Inspector, Chhindwara, pertaining to offences punishable under Section 34 (1) (a) read with Sections 34 (2) and 36-A of the M. P. Excise Act, 1915, perused.

(3.) IT is the case of the non-applicant that on 14th July, 2001, at 11. 00 in the night, a raid was organised and carried out at Hotel Relax and Bar situated at Station Road, Chhindwara, where this petitioner was found sitting at the sale counter, who is the owner and had been running the Hotel so also Restaurant. It is also the case of the non-applicant that in search, 109. 64 litres of foreign liquor was found, which was seized in presence of Jiyauddin, the servant of this petitioner, as the petitioner made his escape good, on seeing the raid party.