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

(2.) Heard the learned counsel for the parties.

(3.) The applicant has filed this first application u/S.438 Cr.P.C. for grant of anticipatory bail as he has an apprehension of his arrest in connection with Crime No.116/2020 registered at Police Station, Mou, Distt. Bhind for the offences punishable under Sections 353 , 294 , 506 of IPC, Section 3 / 2 of The Epidemic Diseases (Amendment) Ordinance 2020 and Section 51 of the Disaster Management Act.