SAMTA BAI Vs. STATE OF M.P.

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 Second application u/S 439, Cr.P.C. for grant of bail. First bail application was dismissed vide order dated 10/07/2020 passed in M.Cr.C. No. 21999/2020.