RAMESHWAR AHIRWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) 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 4.10.2019 by Police Station Madho Ganj, district Gwalior, M.P, in connection with Crime No.407 of 2019 registered in relation to the offence punishable u/S.294, 323, 506/34 and 302 of IPC .