PAWAN SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, heard finally.

(2.) Perused the case diary.

(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 1/9/2023 in connection with Crime No.269/2023 registered at Police Station Vijaypur, District Sheopur (M.P.) for commission of offence punishable under Ss. 34(2) of the M.P. Excise Act.