RISHI KUMAR NAMDEV Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application under Section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station R.P.F. District Gwalior (M.P.) in connection with Crime No.19/2020 registered in relation to the offences punishable under Section 143 of the Railway Act.

(3.) Prosecution story in nutshell is that applicant has been arrested on 03/03/2020 and allegation against the applicant and other co-accused is of carrying unauthorized business of procuring and supplying railway tickets. On the aforesaid basis, crime has been registered.