GOVIND SINGH Vs. STATE OF M.P.

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. Learned counsel for the rival parties are heard.

(2.) The applicant has filed this fifth application u/S 439, Cr.P.C . for grant of bail. Earlier first bail application was dismissed as withdrawn vide order dated 15/11/2019 passed in M.Cr.C. No. 46633/2019, second bail application was also withdrawn after arguing for sometime vide order dated 06/01/2020 passed in M.Cr.C. No. 52973/2019 which has been treated to be a dismissal on merits and third one (M.Cr.C. No. 964/2020) has been rejected for want of new ground vide order dated 21/01/2020 and fourth bail application was also dismissed vide order dated 02/03/2020 passed in M.Cr.C 9234/2020.

(3.) The applicant has been arrested on 13/09/2019 by Police Station Sehor, District Shivpuri (M.P.), in connection with Crime No. 11/2019 registered in relation to the offence punishable under sections 307 , 324 , 325 , 294 , 147 , 148 and 149 of the IPC.