BALVEER SEN Vs. STATE OF M.P

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Heard learned counsel for the parties. Case Diary is perused. Learned counsel for the rival parties are heard. The applicant has filed this second application u/S. 439 Cr.P.C . for grant of interim bail. The first application was dismissed on merits vide order dated 29/01/2020 passed in MCRC No.3417/2020.

(3.) The applicant has been arrested on 18/12/2019 by Police Station- Aron, District- Guna in connection with Crime No.635/2019 registered in relation to the offence punishable under Section 304-B of IPC.