LAWS(MPH)-2022-2-166

MANISH Vs. STATE OF M.P.

Decided On February 16, 2022
MANISH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This second bail application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 13/12/2021 in connection with Crime No.24/2021 registered at Police Station Indargarh Distt. Datia for offence under Sec. 34 (2) of M.P. Excise Act.

(3.) The first application has been dismissed by order dtd. 5/1/2022 passed in M.Cr.C. No. 63789/2021.