SARVESH Vs. STATE OF MP

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. Case Diary is perused.

(2.) Learned counsel for the rival parties are heard. The applicant has filed this Second application u/S 439, Cr.P.C . for grant of bail. The first bail application was dismissed as withdrawn vide order dated 05/02/2020 passed in M. Cr. C. No. 4486/2020.

(3.) The applicant has been arrested by Police Station Umari, District Bhind in connection with Crime No. 291/2019 registered in relation to the offences punishable u/S. 307, 336, 294, 506, 34 of IPC and section 25 / 27 of Arms Act.