KISHAN KAPOOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application of the applicant under Sec. 438 of Cr.P.C. for grant of anticipatory bail in connection with Crime no.140/2020 registered at Police Station Boda, Rajgarh for the offences under Sec. 34(2) of the Excise Act.

(2.) Learned counsel for the applicant submits that identically placed co-accused persons namely Yashpal and Baljeet have been granted anticipatory bail by this Court.

(3.) It is submitted that the applicant has been made accused only on the basis of memorandum recorded under sec. 27 of the Evidence Act. Apart from the memorandum of co-accused Prahlad and Baljeet, there is no other connecting evidence against the present applicant.