RAMMU ALIAS RAMGOPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) With the consent, heard finally.

(3.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant as he has been arrested on 8/5/2023 in connection with Crime No.96/2023 registered at Police Station Piprai, District Ashoknagar for the offence punishable under Sec. 34(2) of Excise Act.