DAULATRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the case diary.

(2.) This is the first bail application filed by the applicants/accused under Section 439 of Cr.P.C. for grant of bail in connection with Crime No. 67/2016 registered at Police Station Mau, Distt. Bhind for the offence punishable under Section 34(2) of the M.P. Excise Act.

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.