MANISH Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.400/2021 registered at Police Station Industrial Area, Jaora, under Ss. 34(2) of M.P. Excise Act.

(2.) It is alleged that 61 bulk litres of liquor has been seized from the possession of the applicant. The applicant is in jail since 27/12/2021. The charge sheet has already been filed and the investigation is completed.

(3.) Counsel for the applicant submits that there is one criminal record in which the applicant has alredy been acquitted.