RAVENDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On account of the prevailing conditions worldwide brought about by the COVID 19 virus, this application has been heard and decided through Video Conferencing to maintain social distancing. The necessary parties have effectively been represented by their respective counsel through Video Conferencing.

(2.) Heard and perused the record.

(3.) This is the first bail application filed by the applicant Ravendra Singh under Section 438 of Cr.P.C. for grant of anticipatory bail.