LAWS(MPH)-2020-5-200

JEETU @ LAXMAN CHOUHAN Vs. STATE OF M.P.

Decided On May 18, 2020
Jeetu @ Laxman Chouhan Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(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 8/3/2020 by Police Station Maharajpura District Gwalior(M.P.) in connection with Crime No.152/2020 registered for offence under Section 34(2) of Excise Act.