ARJUN Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 Cr.P.C. by petitioner- Arjun S/o. Gyarsilal Meena, who has been arrested by Police on 15.10.2018 in Crime No.371/2018, Police Station Bhavgarh concerning offence under Section 34(2) of the M.P. Excise Act, 1915.

(2.) Heard the learned counsel for the parties and perused the case diary.

(3.) Allegedly, 60 bulk litre of country-made liquor was seized from the possession of the petitioner for which he was not having any valid license.