MAHESH SEN Vs. STATE OF MADHYA PRXADESH

JUDGEMENT

(1.) On account of the prevailing conditions worldwide, brought about by the COVID 19 virus, this application has been heard and decided through video conferencing, to maintain social distancing. The necessary parties have effectively been represented by their respective counsels through video conferencing.

(2.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.

(3.) The applicant is in custody since 11.12.2019 in connection with Crime No. 457/2019 registered at P.S. Mandi Sehore (M.P.) for the offence punishable under Sections 376-D , 376 (2) (n), 366-A and 506 of IPC and Section 5/6 of POCSO Act.