SHANKAR TYAGI 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.) Case Diary is perused.

(3.) Learned counsel for the rival parties are heard. The applicant has filed this first application under Section 438 of Cr.P.C., for grant of anticipatory bail.