LAWS(MPH)-2022-2-82

SURESH Vs. STATE OF MADHYA PRADESH

Decided On February 02, 2022
SURESH Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is first application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant in connection with Crime No.132/2021registered at Police Station Excise Circle, Maheshwar, Distt. Khargone (M.P.) under Sec. 34(2) of M.P. Excise Act.