GONA Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of temporary bail. Second application was dismissed on 21/4/2022 passed in M.Cr.C. No.19071/2022.

(2.) The applicant has been arrested on 15/3/2022 in connection with Crime No.525/2021 registered at Police Station Excise Karera, Distt. Shivpuri for offence under Ss. 34 (1) and 49 (A) of the Excise Act, 1915.

(3.) This application has been filed for grant of temporary bail for a period of fifteen days on ground of marriage of her son and daughter. Accordingly, by order dated