LEELA SHAKYA Vs. STATE OF MADHYA PRADESH

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

(2.) Heard learned counsel for the parties.

(3.) The applicant has filed this third application under section 439 of the Cr.P.C. for grant of bail. Earlier two bail applications were dismissed as withdrawn as well as dismissed on merits vide order dated 21.11.2019 and 21.01.2020 passed in M.Cr.C Nos.48108/2019 and 911/2020 respectively.