KU. AKANKSHA UPADHAYAY Vs. STATE OF MADHYA PRADESH

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 b e e n represented b y their respective counsel through Video Conferencing.

(2.) This is the first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicant apprehends her arrest in connection with Crime No.78/2020 registered at P.S. Nadan Dehat District Satna, M.P., for the offence punishable under Sections 294 , 506 , 353 and 186 / 34 of the IPC.

(3.) It is alleged against the applicant that she had obstructed the police personnel while discharging the duties. The allegation against the applicant is that she has caught hold of the lady police constable.