BUDDH SINGH BAGHEL 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.) Case Diary is perused.

(3.) Learned counsel for the rival parties are heard. The applicant has filed this third application u/S 439, Cr.P.C. for grant of bail. Earlier first bail application was dismissed as withdrawn vide order dated 06/01/2020 passed in M.Cr.C. No. 53310/2019 and second bail application was dismissed on merit vide order dated 18/02/2020 passed in M.Cr.C. No. 6529/2020.