CHUTTAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 Cr.P.C for grant of bail. The applicant has been arrested on 24/7/2021 in connection with Crime No.88/2021 registered at Excise Department Circle Ashoknagar, District Ashoknagar for the offence punishable under Sec. 34 (2) of the Excise Act.