PARSHURAM SHIVHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is first bail application filed on behalf of the applicant under Section 438 of the Code of Criminal Procedure.

(3.) The applicant is apprehending his arrest in connection with Crime No.213/2020 registered at Police Station Civil Lines, District Chhatarpur (M.P.), for the offence punishable under Section 34(2) of M.P. Excise Act & Section 188 of IPC.