PINKI 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 by police station Gohad Choraha, District Bhind in Connection with Crime No.83/2022 registered for the offence punishable under Sec. 34 (2) of Excise Act.

(3.) Heard learned counsel for the rival parties and perused the case diary available on record.