RAJAN @ RAJENDRA SINGH Vs. STATE OF MP

JUDGEMENT

(1.) Heard finally through Video Conferencing Case diary is available.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 19.06.2020 in connection with Crime No.317/2020 registered at Police Station Morar Distt. Gwalior for offence under Section 34(2) of M.P. Excise Act.