KALU Vs. STATE OF MP

JUDGEMENT

(1.) Case diary is not available. Accordingly, the bail application is being decided on the basis of the averments made in the application as well as facts mentioned in the impugned order.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 24.12.2019 in connection with Crime No. 655/2020 registered at Police Station Gwalior Distt. Gwalior for offence under Section 49-A of the M.P. Excise Act.