CHUTALLI @ PRAHLAD SINGH Vs. STATE OF M.P .

JUDGEMENT

(1.) I.A. No.11382/2020, an application for urgent hearing, is taken up, considerd and allowed for the reasons mentioned therein.

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

(3.) Applicant has been arrested on 22/7/2020 by Police Station Dimni, District Morena(M.P.) in connection with Crime No.143/2020 registered for offence under Section 34(2) of M.P. Excise Act.