MAHENDRA LODHI Vs. STATE OF MP

JUDGEMENT

(1.) Heard and Pursued the Case dairy.

(2.) This is the first application filed under section 438 of Cr.P.C., 1973 by the present applicant, who is apprehending his arrest in connection with Crime No.128/2018 registered at Police Station Baldeogarh, District Tikamgarh for the offence punishable under Section 34(2) of MP Excise Act, 1915 (for short "Act, 1915").

(3.) The allegation against the present applicant is that he is involved in the aforesaid case in which 54 illegal bulk liquor was seized from the co-accused persons, and who have given a memorandum under Section 27 of the Evidence Act, 1872 that the aforesaid liquor was purchased by them from the present applicant.