CHATAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) During the course of submissions, learned counsel has stated that he wants to file the orders of coordinate Benches in which anticipatory bail under Section 438 of Cr.P.C. has been granted in Excise cases. Let such orders be filed. Rest of the submissions from both the sides were heard, order to follow.

(3.) Learned counsel for the applicant has filed orders of coordinate Benches and also judgments of the Supreme Court in support of his anticipatory bail application.