RAJKUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the applicant first bail application under Sec. 439 of Criminal Procedure Code,1973, as they are implicated in connection with Crime No.131/2023 registered at POLICE STATION TALEN DISTRICT RAJGARH for offence punishable under Sec. 34(2) of the M.P. Excise Act, 1915.

(3.) Applicant is in jail since 10/4/2023.