RANVEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) The petitioner has filed this first application u/S.439 Cr.P.C. for grant of bail.

(3.) The petitioner has been arrested by Police Station-Purani Chhawani, District, Gwalior (M.P.), in connection with Crime No.132/2020 registered in relation to the offence punishable u/S.34(2) of the M.P. Excise Act.