Madhya Pradesh High Court
Laxminarayan Sahu vs The State Of Madhya Pradesh on 27 July, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-33856-2021
The High Court Of Madhya Pradesh
MCRC-33856-2021
(LAXMINARAYAN SAHU Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 27-07-2021
Heard through Video Conferencing.
Shri Manish Datt, learned Senior Counsel with Shri Sidharth Datt for
applicant.
Shri Rahul Tripathi, learned PL for respondent/State.
Learned Senior Counsel for applicant submitted that most of the criminal cases which are registered against the applicant are in respect of gambling and prohibitory proceedings under CrPC. This is for the first time that an offence under section 34(2) of M.P. Excise Act, is registered against applicant. It is submitted that applicant is in jail since 1.3.2021 and looking to the quantity of liquor which has been seized from applicant, he may be released on bail on strict conditions.
Learned PL prays for time to verify the document which has been filed by applicant.
List the matter after two weeks for consideration.
(VISHAL DHAGAT)
JUDGE
mms
Signature
SAN Not
Verified
Digitally signed by
MONSI M SIMON
Date: 2021.07.28
11:11:50 IST