AJAY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is fourth application under Section 439 of Cr.P.C. for grant of bail. Applicant - Ajay S/o Nirbhay Singh is implicated in Crime No.354/2019 registered at Police Station - Neelganga, District Ujjain for the offence punishable under Sections 323, 294, 147, 148, 149 and 307 of IPC along with Section 25 of the Arms Act and he is in custody since 28.06.2019.

(3.) Learned counsel for the applicant submits that applicant had been granted temporary bail for a period of 60 days vide order dated 05.08.2020 passed in MCRC No.22165/2020 and applicant has duly surrendered before the Trial Court and the Covid-19 Pandemic situation remains unchanged and seeks temporary bail for a period of 60 days.