DILIP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the learned Panel Lawyer.

(2.) Heard.

(3.) This is first application filed under Section 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested in connection with Crime No.450/2020, registered at Police Station Pandhana, District Khandwa for the offence punishable under Section 34 (2) of M.P. Excise Act, 1915.