RAHUL Vs. STATE OF M. P.

JUDGEMENT

(1.) These are first applications under Sec. 439 of the Cr.P.C. filed on behalf of the applicants in connection with Crime No.52/2021 registered at Police Station Excise Department, Ratlam (M.P.) under Ss. 34(2) of the Excise Act.

(2.) It is alleged that the 180 litres of liquor has been seized from the car. It is further alleged that the present applicants were also traveling in the said car and fled from the car, when the police reached on the spot.

(3.) Learned counsels for the applicants submit that the applicants were not aware that the liquor was being transported in the said vehicle. It is further submitted that the charge sheet has been filed and there are no criminal record of the applicants.