ATUL SHUKLA Vs. STATE OF M.P

JUDGEMENT

(1.) I.A.No.7987/2020, an application for urgent hearing and I.A. No.7988/2020, an application for exemption from filing certified copy of impugned order dated 1/7/2020, are taken up, considered and allowed for the reasons mentioned therein.

(2.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 18/6/2020 by Police Station Banmore, District Morena(M.P.) in connection with Crime No.169/2020 registered for offence under Section 34(2) of M.P. Excise Act.