MANISHA KANNOJIYA Vs. STATE OF MADHYA PRADESH

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.) Learned counsel for the applicant undertakes to incorporate the amendment within three days from the date of regular functioning of the Court.

(3.) Heard learned counsel for the parties. Case diary perused. The applicant has filed this second application under section 439 of the Cr.P.C. for grant of bail. First application was dismissed as withdrawn vide order dt.21.01.2020 passed in M.Cr.C. No.1767/2020.