LAWS(MPH)-2020-7-239

HARI SINGH KUSHWAH Vs. STATE OF MADHYA PRADESH

Decided On July 01, 2020
Hari Singh Kushwah Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) I.A. No.6245/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein. Consequently, I.A. No.6245/2020 stands disposed of. Matter is heard through video conferencing.

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

(3.) Applicant has been arrested on 12.06.2020 by Police Station Karariya, District Vidisha (M.P.) in connection with Crime No.73/2020 registered for offence under Sections 34(2) of Excise Act.