KRISHNA 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 first application under Section 439 of the Cr.P.C. for grant of bail. The applicant has been arrested on 25/06/2020 by Police Station- Dharnawada, District- Guna in connection with Crime No.207/2013 registered in relation to the offences punishable under Sections 307, 323, 294, 147, 148 and 149 of IPC and Sections 25/27 of Arms Act.