CHHOTU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the chargesheet which has been filed by the applicant.

(2.) This is a First application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.423/2023 registered at Police Station Bairad, District Shivpuri (MP) for offence punishable under Sec. 49(A) of the M.P. Excise Act.

(3.) As per prosecution story, the applicant was found in possession of 25 bulk litres of spurious liquor.