RANJEET Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This repeat (second) application under Sec. 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.461/2021 registered at Police Station Alot, District Ratlam (MP) for offence punishable under Sec. 34 (2) of the Madhya Pradesh Excise Act, 1915. His earlier first application Miscellaneous Criminal Case No.64443/2021 was rejected as withdrawn by this Court vide order dtd. 30/12/2021 with a liberty to renew the prayer after completion of three months' of incarceration.

(2.) The applicant is in custody since 9/11/2021.

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