ASIF KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On the last occasion, learned counsel for the applicant has been granted liberty to argue this matter after fifteen days. On the said date, case-diary was not available and today also, the same is not available. Learned counsel for the applicant submits that on the basis of the facts available in the order passed by the Court below, whereby the application under Section 439 of the Cr.P.C. has been rejected, this application can be considered.

(2.) Heard.

(3.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with Crime No.239/2020 registered at Police Station- Arakshi Kendra- Kolar Road, Bhopal, for the offence punishable under Section 34(2) of the M.P. Excise Act.