SONU Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Applicant has been arrested on 10/08/2019 by Police Station Bamor, District Morena (M.P.) in connection with Crime No.242/2019 registered in relation to the offences punishable u/Ss.34(2) 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.