LAWS(MPH)-2021-11-99

SANJAY Vs. STATE OF M.P.

Decided On November 30, 2021
SANJAY Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This is a repeat (2nd) application filed under Sec. 439 of Cr.P.C. by the applicant who is in custody since 29/10/2020 in connection with Crime No.278/2020 registered at Police Station Nemawar, District Dewas for the offence punishable under Sec. 49A of the M.P. Excise Act.