VINOD CHOKSEY Vs. STATE OF MADHYA PRADEH

JUDGEMENT

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

(2.) The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(3.) The applicant has been arrested by Police Station Civil Line District Vidisha (M.P.) in connection with Crime No. 554/2019 registered in relation to the offence punishable under section 34(2) of the M.P. Excise Act.