KALURAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under sec. 439 of Cr.P.C. for grant of bail on behalf of the applicant, who is in custody since 26/08/2021 in connection with Crime No.170/2021, registered at Police Station - Karanwas, District - Rajgarh(M.P.), for the offence punishable under sec. 34(2) of M.P. Excise Act, 1915.