MAHENDRA AHIRWAR@LALLU Vs. STATE OF MADHYA PRADESH

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.) Learned counsel for the rival parties are heard. The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(3.) The applicant has been arrested on 20.07.2019 by Police Station Kotwali, District Vidisha in connection with Crime No.383/2019 registered in relation to the offence punishable under Sections 307, 324, 294, 506/34 of IPC and Section 25 of Arms Act.