LAWS(MPH)-2023-7-89

SANJEEV AGRAWAL Vs. STATE OF MADHYA PRADESH

Decided On July 17, 2023
SANJEEV AGRAWAL Appellant
V/S
STATE OF MADHYA PRADESH Respondents

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 20/6/2023 in connection with Crime No.348/2023 registered at Police Station Jhansi Road, District Gwalior for the offence punishable under Sec. 34(2) of Excise Act.