LALURAM Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard.

(2.) This is the first application under Section 439 of Cr.P.C. The applicant is implicated in connection with Crime No.168/2020 registered at Police Station -Rampura, District-Neemuch, for offence punishable under Section 34(2) of the Madhya Pradesh Excise Act, 1915. The applicant is in custody since 20.10.2020.

(3.) The allegation is against the applicant is that he was found in possession of 60 bulk liters of unauthorized hand made liquor .