RAMGOPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, through video conferencing.

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

(3.) The applicant is in jail from 07/03/2020 in Crime No 117/2020 registered at Police Station Chanchoda, District Guna for offence under Section 34 (2) of M.P. Excise Act.