NABAB KHAN Vs. STATE OF MP

JUDGEMENT

(1.) Case diary is available.

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

(3.) The applicant has been arrested on 14.02.2020 in connection with Crime No. 89/2020 registered at Police Station Kampoo Distt. Gwalior for offence under Section 49-A of M.P. Excise Act and Section 25(2) of Arms Act.