INESH SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the Penal Lawyer.

(2.) Heard.

(3.) This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested i n connection with Crime No.551/2020, registered at Police Station Lalbag Distt. Burhanpur for the offences punishable under Section 34(2) of the M.P.Excise Act.