GAJENDRA LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicant has filed this first application u/S.439, Cr.P.C . for grant of bail.

(3.) Applicant has been arrested on 23.07.2020 by Police Station City Picchore, District Shivpuri (M.P.) in connection with Crime No.362/2020 registered for offence under Sections 34(2) of M.P. Excise Act.