IRSHAD KHAN 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 counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) This is the fourth bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. Earlier bail applications M.Cr.C.no.51711 of 2019 was dismissed as withdrawn with liberty to repeat after recording of statements of material witnesses on 24.12.2019, second M.Cr.C.no.15349 of 2020 was dismissed as withdrawn vide order dated 19.6.2020 and third one being M.Cr.C.No.31594 of 2020 was dismissed as withdrawn vide order dated 10.9.2020.

(3.) The applicant has been arrested on 20.9.2019 by Police Station Girwai, district Gwalior, in connection with Crime No.156 of 2019 registered in relation to the offence punishable u/S.458, 394, 395 of IPC read with 11/13 of MPDVPK Act.