BALLU 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, these applications have 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 applicants have filed this second applications u/S 439 Cr.P.C . for grant of bail. The applicants have been arrested by Police Station Sabalgarh, District Morena in connection with Crime No.174/2020 registered in relation to the offence punishable under Section 394 of IPC and sections 11/13 of M.P.D.V.P.K.Act. First applications of the applicants were dismissed as withdrawn.