NISHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard. 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 07.08.2020 by Police Station Chinor, District Gwalior (M.P.) in connection with Crime No.117/2020 registered in relation to the offence punishable u/Ss. 294, 323, 506, 307 and 34 of IPC.