KOMAL KANSANA Vs. STATE OF MP
LAWS(MPH)-2020-7-315
HIGH COURT OF MADHYA PRADESH
Decided on July 07,2020

Komal Kansana Appellant
VERSUS
STATE OF MP Respondents

JUDGEMENT

- (1.)Heard finally through Video Conferencing Case diary is available.
(2.)This first application under Section 439 of Cr.P.C. has been filed for grant of bail.
(3.)The applicant has been arrested on 19.06.2020 in connection with Crime No.317/2020 registered at Police Station Morar Distt. Gwalior for offence under Section 34(2) of M.P. Excise Act.


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