RAJKUMAR JATAV 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 interim application u/S 439, Cr.P.C. for grant of bail. The first and second bail applications were dismissed as withdrawn vide orders dated 28/11/2019 and 27/07/2020 passed in M.Cr.C. Nos. 40643/2019 and 3427/2020.