LAWS(MPH)-2021-1-76

YOGESH VERMA Vs. STATE OF MADHYA PRADESH

Decided On January 11, 2021
YOGESH VERMA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C. for grant of bail.

(3.) Applicant has been arrested on 08/12/2020 by Police Station-Thatipur, Distt. Gwalior (M.P.) in connection with Crime No.703/2020 registered for offence under Section 49(k) of Excise Act.