DEVENDRA SINGH SAKHWAR Vs. STATE OF MP

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.

(2.) Case Diary is perused.

(3.) Learned counsel for the rival parties are heard. The applicant has filed this Third application u/S 439, Cr.P.C. for grant of bail. The first and second bail applications were dismissed as withdrawn vide orders dated 22/05/2020 and 22/07/2020 passed in M.Cr.C. Nos. 14473/2020 and 24588/2020.