GAMBHIR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the second bail application filed by the applicant under Section 439 of Cr.P.C. Applicant Gambhir Yadav was arrested on 31/01/2020 in Crime No.21/2020 registered at Police Station Bandri, District Sagar (M.P.) for the offence punishable under Sections 34(2) of M.P. Excise Act, 1915.

(3.) The first bail application of the applicant was dismissed as withdrawn by this Court vide order dated 16.03.2020 passed in M.Cr.C.No.6535/2020.