SARFRAZ Vs. STATE OF MADHYA PRADESH

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.) Heard learned counsel for the parties. The applicant has filed this second application under section 439 of the Cr.P.C. for grant of bail. Earlier first bail application was dismissed as withdrawn vide order dated 18/12/2019 passed in M.Cr.C. No. 51979/2019.

(3.) The applicant has been arrested by Police Station Bahodapur District Gwalior (M.P.), in connection with Crime No. 371/2019 registered in relation to the offence punishable under section 34(2), 49(A), 42 and 45 of the MP Excise Act.