RAMNATH VISHWAKARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally.

(2.) On account of prevailing conditions worldwide, brought about by the COVID-19 virus the revision application has been heard through video conferencing in order to maintain social distancing. The necessary parties have effectively been represented by their respective counsel via video conferencing.

(3.) This is the first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of bail in connection with Crime No.397/2019 registered at the Police Station, Gurh, District Rewa for the offences punishable under sections 420 , 304 , 279 and 337 of the Indian Penal Code.