RAHUL Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard.

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

(3.) The applicant is in custody since 04.08.2020 in connection with Crime No.173/2020, registered at P.S. Lidhoura, district Tikamgarh for the offence punishable under Section 34 (1) Ka (2) of the M.P. Excise Act.