DEEPAK @ SUNNY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. This is second bail application u/S.439 Cr.P.C. filed by the applicant for grant of bail. Earlier bail application was dismissed as withdrawn vide order dated 28.01.2020 passed in M.Cr.C No.3775/2020 with liberty to repeat the same after conclusion of investigation and filing of charge-sheet.

(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 09.11.2019 by Police Station Dehat, Dabra, District Gwalior (M.P.) in connection with Crime No.201/2019 registered in relation to the offence punishable u/Ss. 392 of IPC and Sec. 11/13 of M.P.D.V.P.K. Act.