LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary /challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.381/2022 registered at Police Station Machalpur, District Rajgarh for offence punishable under Sec. 34(2) of the M.P. Excise Act.

(3.) The applicant is in custody since 9/11/2022.