NARESH Vs. STATE OF MADHYA PRADESH

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.) This is first application, under section 438 of the Cr.P.C., for grant of anticipatory bail.

(3.) Applicants apprehend arrest in connection with Crime No.87/2020 registered at Police Station Manpur, District Sheopur for the offences punishable under Sections 294, 323, 147, 148, 149 and subsequently enhanced 324, 325 and 326 of the IPC.