HARIMOHAN NIRANJAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This is third bail application u/S.439 Cr.P.C . filed by the applicant for grant of bail. His first and second applications being M.Cr.C.No.52924 of 2019 and 8561 of 2019 were dismissed as withdrawn vide orders dated 9.1.2020 and 26.2.2020 respectively.

(2.) 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.

(3.) Applicant has been arrested on 27.11.2019 by Police Station Lahar district Bhind in connection with Crime No.345 of 2019 registered in relation to the offence punishable u/S.409, 420 and 34 of IPC and 6 (1) of M.P. Nipekshakon Ke Hiton Ka Sarankashan Adhiniyam.