SANJAY PAL Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The petitioner has been arrested on 09.01.2021 by Police Station-Gwalior, District Gwalior (M.P.), in connection with Crime No.180/2020 registered in relation to the offences punishable u/s.34(2) of Excise Act.

(3.) Learned counsel for State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.