VIJAY KUMAR SHUKLA,J. - (1.)On account of prevailing conditions worldwide brought about by the COVID-19 virus, the present application has been heard through video conferencing in order to maintain social distancing. The necessary parties have effectively been represented by their respective counsel via video conferencing.
(2.)Heard and perused the record.
(3.)This is the first bail application filed by the applicants under Section 439 of the Code of Criminal Procedure for grant of bail in connection with Crime No.105/2020 registered at the Police Station Birsa, District Balaghat (M.P.) for the offence punishable under Section 34(2) of Excise Act, 1915.