SHIVCHARAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) This is first bail application u/S.439 Cr.P.C . filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 03.02.2020 in connection with Crime No.26/2020 registered at Police Station Piprai, District Ashoknagar in relation to the offence punishable u/S. 34 (2) of the Excise Act .