MUNNA GURJAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application u/S.439 of the Cr.P.C. filed by the petitioner for grant of bail.

(2.) Petitioner has been arrested on 10.05.2019 by Police Station Maharajpura District Gwalior (M.P.) in connection with Crime No.237/2019 registered in relation to the offence punishable u/S. 49-A of Excise Act.

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.