LAKHAN KHATIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is a First application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.411/2023 registered at Police Station Gandhi Nagar, District Indore (MP) for offence punishable under Ss. 49-A, 34(1) of the M.P. Excise Act. The applicant is in custody since 26/10/2023.

(3.) The allegation against the applicant is that he was found in possession of 5 bulk liter of spurious liquor.