LOKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally with consent.

(2.) By this petition u/S.482 of the Cr.P.C, the petitioner has challenged the order dated 26/5/2017 framing charge of offence U/Ss.34(2), 41 and 42 of the M.P. Excise Act passed by the Addl. Chief Judicial Magistrate, Javad as also the order dated 30th July, 2018 passed by the learned Addl. Sessions Judge dismissing the revision petition.

(3.) Vide order dated 26/5/2017 charge has been framed against the petitioner that on 27/2/2014 about 15.30'o clock the petitioner was found in possession of 423 boxes having more than 50 bulk ltr of illicit liquor without license, therefore, he had committed the aforesaid offences under the Excise Act.