YUVRAJ SINGH Vs. STATE OF MADHYA PRADESH

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. Heard the learned counsel for the parties.

(2.) The applicant has filed this fourth application u/S.439 Cr.P.C . for grant of bail. The applicant has been arrested on 19.06.2019 by Police Station Pandokhar, District Datia (M.P.) in connection with Crime No.79/2019 registered in relation to the offence punishable u/Ss.307, 341, 148, 149, 147of IPC and Section 25 / 27 of Arms Act.

(3.) Applicant's earlier bail application was rejected on merits vide order dated 20.02.2020 passed in M.Cr.C. No.6086/2020.