VEER SIGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 06/07/2022 by police station Excise Circle Joura, District Morena (M.P.) in Connection with Crime No.141/2021 registered for the offence punishable under Ss. 34(1) (,), 34(2) and 49 (d) of M.P. Excise Act.

(3.) It is case of bail jump. Earlier, the applicant was enlarged on interim bail for a period of 90 days by the learned trial Court but due to his absence before the trial Court on 08/03/2022, his bail bond was forfeited and arrest warrant was issued against him, thereafter, the applicant surrendered himself before the trial Court and since when he is in custody.