SUBHASH YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application u/S.438 Cr.P.C filed by the applicant for grant of anticipatory bail.

(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 is apprehending his arrest by Police Station Kotwali Datia, M.P, in connection with Crime No.473 of 2019 registered in relation to the offence punishable u/S.452, 336, 294, 506, 34 and 307 of IPC .