LAWS(MPH)-2020-7-127

OMPAL SINGH Vs. STATE OF M.P

Decided On July 09, 2020
OMPAL SINGH Appellant
V/S
STATE OF M.P Respondents

JUDGEMENT

(1.) I.A.No.8024/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

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

(3.) Applicant has been arrested on 11/6/2020 by Police Station Porsa, District Morena(M.P.) in connection with Crime No.291/2020 registered for offence under Section 34(2) of M.P. Excise Act.