JITENDRA SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is first bail application filed by the petitioners under Section 439 of the Code of Criminal Procedure.

(3.) T he petitioners are in custody since 09.03.2020, in connection with Crime No. 80/2020 registered at P.S.-Tendukheda, Distt.-Damoh (M.P.) for the offence punishable under Section 34(2) , 42 of Excise Act.