VICKY Vs. STATE OF M.P.

JUDGEMENT

(1.) 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. Heard learned counsel for the parties.

(2.) The applicants have filed this first application under section 438 of the Cr.P.C. for grant of bail.

(3.) The present first application under Section 438 of Cr.P.C for anticipatory bail as he has an apprehension of his arrest in connection with Crime No. 918/2020 registered at Police Station Kotwali, Distt. Guna for the offences punishable under Sections 406, 294 and 506 of IPC.