VIVEK SHARMA Vs. STATE OF M.P

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 the learned counsel for the parties.

(2.) The applicant has filed this second application u/S. 439 Cr.P.C . for grant of bail. First bail application was dismissed on merit vide order dated 26.3.2020 passed in M.Cr.C.No.9303/2020.

(3.) The applicant has been arrested on 2.11.2019 by Police Station Ambah, District Morena (M.P.) in connection with Crime No.469/ 2019 registered in relation to the offence punishable u/S.392 of IPC and 11/13 of MPDVPK Act and Section 25 / 27 of Arms Act.