NARESH BANJARA Vs. STATE OF M.P

JUDGEMENT

(1.) 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 counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard the learned counsel for the parties.

(3.) The applicant has filed this third application u/S. 439 Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Bilauva, District Gwalior in connection with Crime No.223/2019 registered in relation to the offence punishable under Sections 304-B, 498-A, 34 of IPC. First application was dismissed as withdrawn with liberty to file afresh after receiving F.S.L. Report in the matter vide order dated 10.1.2020 passed in M.Cr.C.No.53986/2019 and second application was dismissed as withdrawn vide order dated 12.3.2020 passed in M.Cr.C.No.10424/2020.