KRISHNA SINGH TOMAR 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. Case Diary is perused.

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

(3.) The applicant has filed this fourth application under Section 439 of the Cr.P.C. for grant of bail. The first application was dismissed as withdrawn vide order dated 12/07/2019 passed in MCRC No. 27122/2019 and second application was also dismissed as withdrawn vide order dated 26/08/2019 passed in MCRC No.34932/2019 and third application was also dismissed on merits vide order dated 15/11/2019 passed in MCRC No.42964/2019.