PAWAN SHAKYA 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.) Heard learned counsel for the parties. Case Diary is perused.

(3.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail.