LAWS(MPH)-2020-7-148

AKASH TOMAR Vs. STATE OF MADHYA PRADESH

Decided On July 03, 2020
Akash Tomar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona Virus (COVID-19) and considering the advisories issued by the government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit. Heard learned counsel for the parties.

(2.) The applicant has filed this second application under section 439 of the Cr.P.C. for grant of bail. First bail application was dismissed as withdrawn vide order dated 28.02.2020 passed in M.Cr.C No. 8922/2020.

(3.) Applicant has been arrested on 01.11.2019 by Police Station Dimni, District Morena (M.P.) in connection with Crime No.160/2019 registered in relation to the offence punishable u/Ss. 399, 400 and 402 of IPC and Sec. 11/13 of MPDVPK Act and Sec. 25/27 of Arms Act.