SANWANT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.04/2023 registered at Police Station-Boda, Rajgarh (MP) for offence punishable under Ss. 34(2) of the M.P. Excise Act.The applicant is in custody since 3/1/2023.

(3.) The allegation against the applicant is that he was also involved in the aforesaid offence wherein 60 bulk liters of unauthorized liquor has been seized from his possession.