MAHESH YADAV 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.) The applicant has filed this fifth application under Section 439 of the Cr.P.C. for grant of bail. The first bail application was dismissed as withdrawn vide order dated 23/05/2019 passed in MCRC No.21071/2019, Second application was also dismissed as withdrawn vide order dated 28/08/2019 passed in MCRC No.30976/2019 and third application was dismissed on merits vide order dated 06/11/2019 passed in MCRC No.40942/2019 and fourth application was also dismissed on merits vide order dated 03/03/2020 passed in MCRC No.52270/2019.