IMRAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Mukesh Sinjonia, Advocate for the applicant.

(2.) Shri Manu Maheshwari, Panel Lawyer for the respondent/State.

(3.) Heard through video conference. This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 22/08/2019 in connection with crime No.620/2019 registered at Excise Department, Circle Sagor, District Dhar for the offence punishable under sections 34(1)(A), 34(2) and 49 of the Madhya Pradesh Excise Act. His first application was dismissed as withdrawn on 30/01/2020 in Mis. Cr. Case No.49038/2019.