RAHUL SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the applicant is directed to remove the default within a week.

(3.) The applicant has preferred this application for grant of bail as he was arrested in connection with Crime No. 44/2021 registered in Police Station Raghunathpur, District Balrampur-Ramanujganj (C.G.) for offence punishable under Ss. 34(2) of Chhattisgarh Excise Act.