SHAHRUKH 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 counsels through video conferencing.

(2.) This is the first bail application filed by the applicant Shahrukh under Section 439 of the Cr.P.C. for grant of bail.

(3.) The applicant is in custody since 14.04.2020 in connection with Crime No. 130/2020 registered at P.S. Dehat, District Chhindwara(M.P.) for the offences punishable under Section 34(2) of the M.P. Excise Act.