SANDEEP CHHARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

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

(3.) Petitioner has been arrested on 26.04.2020 by Police Station Dimni, District Morena (M.P.) in connection with Crime No.98/2020 registered in relation to the offences punishable u/S.34(2) of M.P. Excise Act.