LAWS(MPH)-2022-4-59

LAKHAN Vs. STATE OF MADHYA PRADESH

Decided On April 12, 2022
LAKHAN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is first bail application filed by the applicant - Lakhan S/o Shankarlal under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.445/2021 registered at Police-Station - Kishanganj, District - Indore (MP) for the offence punishable under Sec. 34(2), 49-A of MP Excise Act, 1915 and Sec. 420, 467, 468, 471 and 120-B of Indian Penal Code, 1860.