RAJA URF DEVENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 438 of Cr.P.C for grant of anticipatory bail in connection with crime No.904/2024 dated : not mentioned, registered at P.S. - Abkari Vritt Gandhwani, District - Dhar for offences punishable under Ss. 34(A)/34(2) of Excise Act.

(2.) Counsel for the applicant submits that the respondents have not given notice in compliance to the directions passed by the Apex Court in the case of Arnesh Kumar vs. State of Bihar and Anr. reported in (2014) 8 SCC 273.

(3.) The aforesaid fact is not disputed by the counsel for the State.