DEEP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application u/S.439 Cr.P.C . filed by the applicant for grant of bail.

(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 12.1.2020 by Police Station Pahadgarh district Morena in connection with Crime No.133 of 2019 registered in relation to the offence punishable u/S.326, 147, 148, 149, 336, 323, 324, 325, 294 and 506 of IPC .