SUSTIBAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary perused.

(2.) The applicants have filed this first application u/S.439, Cr.P.C . for grant of bail.

(3.) The applicants have been arrested by Police Station Excise Department Radhogarh, District Guna (M.P.), in connection with Crime No.ih-8/dz-a 191/2019 registered in relation to the offence punishable u/Ss. 34(1)d, 34(2) of M.P. Excise Act.