LAWS(MPH)-2020-8-425

SANDEEP SHARMA Vs. STATE OF MADHYA PRADESH

Decided On August 26, 2020
SANDEEP SHARMA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

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 perused.

(3.) The applicant has filed this second application under section 439 of the Cr.P.C. for grant of bail. First application for temporary bail was dismissed vide order dt.04.03.2020 passed in M.Cr.C. No.9804/2020.