TINKU ALIAS JAIPAL 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 second application under Section 439 of Cr.P.C. has been filed for grant of bail. First application was dismissed by order dated 10/06/2020 passed in MCRC No.14863/2020.

(3.) The applicant has been arrested on 27/04/2020 in connection with Crime No.11/2020 registered at Police Station Excise Department, Pichhore, District Shivpuri for offence under Section 34(2) of the MP Excise Act.