ROOP SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.6126/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(3.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 30/05/2020 by Police Station Chanchoda, Distt. Guna (M.P.) in connection with Crime No.140/2020 registered for offence under Section 34(2) of Excise Act.