CHAYAN SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary /challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.606/2022, registered at Police Station Mahakal, District Ujjain, for offence punishable under Sec. 49-A of the M.P. Excise Act.

(3.) The applicant is in custody since 12/5/2022.