AJAY GOND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicants have filed this first application u/S. 439, Cr.P.C. for grant of bail. The applicants have been arrested on 12/5/2022 by Police Station Madhotal, District Jabalpur (M.P.), in connection with Crime No.310/2022 registered in relation to the offence punishable under Sec. 34(2) of M.P. Excise Act.