BHAGWAN SINGH 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 applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 08.7.2020 by Police Station Madhusudangad Van Vibag, District Guna (M.P.) in connection with Crime No.117/12 PRO registered in relation to the offence punishable u/Ss. 41 of Indian Forest Act , 1927, 5 (1) 15 of the M.P. Van Upaj (VyaparViniyaman) Adhniyam, 1969 and 55 (2) of Biological Diversity Act , 2002.