KAPIL GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is first application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 10/12/2020 in connection with Crime No. 356/2020 registered at Excise Department, Pichhore, District Shivpuri for offence under Section 34(2) of Excise Act.