GANGADIN PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the second application filed under Section 438 of the Cr.P.C. as applicant Gangadin Patel apprehends his arrest in connection with Crime No.322/2016 registered at Police Station Damua Distt. Chhindwara for the offence punishable under Sections 34(2), 42 and 44 of the M.P. Excise Act.

(3.) Earlier anticipatory bail application was dismissed as withdrawn by this Court vide order dated 2/3/2020 passed in MCrC no.7055/2020.