RAKESH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) This is fifth bail application u/S.439 Cr.P.C. filed by the applicant for grant of bail. Earlier 1st and 4th bail applications were dismissed as withdrawn vide order dated 11.11.2019 and 08.07.2020 passed in M.Cr.C Nos. 42857/2019 and M.Cr.C No. 21589/2020 respectively and 2nd and 3rd bail application were dismissed on merits vide orders dated 16.12.2019 and 28.02.2020 passed in M.Cr.C. No. 52338/2019 and M.Cr.C No. 9113/2020 respectively.

(3.) 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 counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.