DEVRAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard through Video Conferencing. Pe-rused the case diary/challan papers.

(2.) This is second application under Section 439 of Criminal Procedure Code, 1973. The applicant is implicated in connection with Crime No.34/2020 registered at Police Station Excise Circle Chhavni, Indore District Indore (MP) for offence punishable under Section 34(2) of the Madhya Pradesh Excise Act, 1915.

(3.) The applicant is in custody since 20.08.2020.