LAWS(MPH)-2020-6-191

SURESH & ANOTHER Vs. STATE OF M.P.

Decided On June 01, 2020
Suresh and another Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

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

(3.) Applicants have been arrested on 8/5/2020 by Police Station Basoda District Vidisha(M.P.) in connection with Crime No.155/2020 registered for offence under Section 34(2) of Excise Act, 25 of Arms Act .