RAMGAREEB GUPTA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This petition under Section 482 Cr.P.C , 1973 has been filed challenging the order dated 17.07.2018, passed by learned Sessions Judge, Umaria in Criminal Revision No. 29/2018, whereby the order dated 03.07.2018, passed by learned J.M.F.C, Umaria in connection with Crime No. 101/2018, registered at Police Station Manpur for offence under Section 34/2 of the Excise Act, refusing to release the vehicle (Bolero) bearing registration No. MP54 C/1847, has been affirmed.

(3.) As per the prosecution story, the vehicle (Bolero) has been seized by Police, Manpur while 56 liters of liquor was being transported illegally in the vehicle.