KESHAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application u/S.439 Cr.P.C . filed by the applicant for grant of bail. First bail application was dismissed as withdrawn vide order dated 17.02.2020 in M.Cr.C No. 5997/2020.

(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 08.01.2020 by Police Station Daboh, District Bhind (M.P.) in connection with Crime No.108/2019 registered in relation to the offence punishable u/Ss. 420, 409, 467, 468 and 471 of IPC .