RAMPREET GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application u/S.439 Cr.P.C . filed by the applicant for grant of bail. Earlier two bail applications were dismissed as withdrawn vide order dated 19.11.2019 and 06.03.2020 in M.Cr.C Nos. 42937/2019 and 8217/2020 respectively.

(2.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(3.) Applicant has been arrested on 26.07.2019 by Police Station Dimni, District Morena (M.P.) in connection with Crime No.160/2019 registered in relation to the offence punishable u/Ss. 399, 400 and 402 of IPC and Section 11/13 of M.P.D.V.P.K. Act and Sec. 25/27 of Arms Act .