DINESH BAGHEL Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is perused.

(2.) Learned counsel for the rival parties are heard.

(3.) The applicant has filed this first application u/S 439, Cr.P.C . for grant of bail. The applicant has been arrested on 29.11.2016 by Police Station Mehgaon, District Bhind in connection with Crime No.240/2016 registered in relation to the offence punishable u/s. 34(2) of Excise Act .