SHABMBHULAL BHOI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. His first application M.Cr.C.No.40552 of 2020 was dismissed as withdrawn on 14.10.2019 with liberty to repeat after completion of investigation.

(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 14.10.2019 by Police Station Kampoo, district Gwalior, M.P, in connection with Crime No.432 of 2013 registered in relation to the offence punishable u/S.8/15 and 8/18 of NDPS Act .