BRAJESH KHARE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri S.K. Mishra, learned counsel for respondent/complainant. 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 counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit.

(2.) Heard learned counsel for the parties.

(3.) The applicant has filed second bail application u/S.438, Cr.P.C. for grant of anticipatory bail. Earlier bail application was dismissed as withdrawn vide order dated 14.08.2020 passed in M.Cr.C No. 21913/2020.