RAFIQUE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the first bail application under Section 439 of Cr.P.C. in connection with Crime No.645/2016 registered at Police Station-Din Dayal Nagar, District-Ratlam for the offence punishable under Section 49 (A) M.P. Excise Act and he is under custody from 08/11/2016. No other bail application has been either filed, decided or pending before the Sessions Court or before this Court or before Hon'ble the Apex Court in connection with the present case.

(3.) Earlier bail application filed by the applicant was rejected by IV ASJ, Ratlam vide order dated 10/12/2016 in criminal case No.1360/2016.