SUBHASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This repeat (second) application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.30/2020 registered at Police Station Bhagwanpura, District Khargone (MP) for offence punishable under Sections 34 (1) and 49 (A) of the Madhya Pradesh Excise Act , 1915.

(3.) The applicant is in custody since 04.02.2020.