RAJENDRA KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

(2.) This is second application filed under Sec. 439 of Cr.P.C for grant o f bail to the applicant, as he has been arrested on 10/7/2023 in connection with Crime No.100/2023 registered at Police Station Tendua, District Shivpuri (M.P.) for commission of offence punishable under Sec. 34(2) of the Excise Act.

(3.) Applicant's first application was dismissed as withdrawn vide order dtd. 23/8/2023 passed by this Court in M.Cr.C.No.32282/2023.