KAPTAN Vs. STATE OF M.P .

JUDGEMENT

(1.) I.A. No. 2971/2020, an application for urgent hearing during lockdown, 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 13/4/2020 by Police Station Badoni, District Datia (M.P.) in connection with Crime No.83/2020 registered for offence under Section 34 (2) of Excise Act .