BALBEER RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 21/6/2022 passed in M.Cr.C.No.26774/2022.

(3.) The applicant has been arrested on 20/5/2022 in connection with Crime No.169/2022 registered at Police Station Kolaras, District Shivpuri for offence under Sec. 34(2) of Excise Act.