NEERAJ YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) The applicant is apprehending his arrest in connection with Crime No. 257/2016 registered at P.S. Karera, District Shivpuri, for the offence punishable under Section 34(2) of M.P. Excise Act.