DEVENDRA GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) This second repeat application under Sec. 439 of Cr.P.C. has been filed for grant of bail. First application of the applicant was dismissed by order dtd. 03/05/2021 passed in MCRC No.15147/2021.

(2.) The applicant has been arrested on 15/12/2020 in connection with Crime No.513/2020 registered at Police Station Padav, District Gwalior for offence under Ss. 304, 420, 465, 467, 468, 471 and 34 of IPC.

(3.) The allegations against the applicant are that he was involved in manufacturing/supply of spurious Plasma with the other co-accused persons as a result one innocent patient who was suffering from Covid-19 pandemic and was in a serious condition, lost his life.