LAWS(MPH)-2022-2-93

MOUSAM AND ROHIT Vs. STATE OF M. P.

Decided On February 03, 2022
Mousam And Rohit Appellant
V/S
STATE OF M. P. Respondents

JUDGEMENT

(1.) This is first application filed under sec. 439 of Cr.P.C. for grant of bail to the applicants, as they have been arrested on 25/12/2021 in connection with Crime No.621/2021 registered at Police Station Hatpippliya District Dewas for commission of offence punishable under Sec. 34 (2) of the Excise Act.