MADAN MOHAN 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.

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

(3.) The applicant has filed this second application u/S. 439 Cr.P.C. for grant of bail. First bail application was dismissed as withdrawn with liberty to repeat the same after going through the order sheets of the criminal antecedents of the present applicant vide order dated 17.02.2020 passed in M.Cr.C.No.4542/2020.