SANTOSH & ANOTHER 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 applicants have filed this first application u/S. 439 Cr.P.C. for grant of bail. The applicants have been arrested on 04.09.2020 by Police Station Gijaurra Dabra, District Gwalior (M.P.) in connection with Crime No.73/2020 registered in relation to the offences punishable u/Ss. 379 and 414 of IPC and Section 21 (4) of the Mines and Minerals (Development and Regulation), Act, 1957.