RAMKESH Vs. STATE OF M.P .

JUDGEMENT

(1.) I.A. No. 11525/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) This is first application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 13/7/2020 in connection with Crime No.171/2020 registered at Police Station Badoni, District Datia for offence under Section 34 (2) of Excise Act .