VIJAY KUMAR Vs. STATE OF MP

JUDGEMENT

(1.) Case Diary is available.

(2.) This is first application under section 438 of CrPC, 1973 for grant of anticipatory bail.

(3.) The applicant apprehends his arrest in connection with Crime No.601/2017 registered at Police Station District Excise Office, Gwalior for offence under Sections 34(1)(a), 34(1)(b) and 34(2) of the MP Excise Act.