ARJUN VERMA Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2022-12-26
HIGH COURT OF MADHYA PRADESH
Decided on December 08,2022

Arjun Verma Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

PRANAY VERMA,J. - (1.)They are heard. Perused the case diary /challan papers.
(2.)This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.699/2022 registered at Police Station Narsinghgarh, District Rajgarh for offence punishable under Sec. 34(2) of the M.P. Excise Act.
(3.)The applicant is in custody since 2/11/2022.


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