GEETABAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) This is first bail application u/S.439 CrPC filed by the petitioner for grant of bail.

(3.) Petitioner has been arrested on 17.05.2020 by Police Station Nateran, District Vidisha (M.P.) in connection with Crime No.133/2020 registered in relation to the offences punishable u/S.49 (A) of M.P. Excise Act.