MEKHLAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Dhirendra Singh Niranjan, learned counsel for the applicant. Shri Anoop Nigam, learned Panel Lawyer for the respondent/State.

(2.) Matter is heard through video conferencing.

(3.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 06.03.2020 by Police Station Bamorkala Distt. Shivpuri (M.P.) in connection with Crime No.37/2020 registered for offence under Section 34(2) of Excise Act.