UMESH CHANDRA KAURAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested by Police Station Bilauva, Dabra, Gwalior, in connection with Crime No.25/2016 registered in relation to the offence punishable under section 409 of the IPC.

(3.) Allegations against the applicant, in short, are that while working as Tahsildar, he wrongly released a vehicle seized in respect of offence pertaining to illegal mining.