DEVENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Case-diary is perused.

(3.) Learned counsel for the rival parties are heard. The applicant has filed this first application u/S 439 of Cr.P.C. for grant of bail. The applicant has been arrested on 21/09/2020 by Police Station- Raun, District- Bhind (M.P.) in connection with Crime No.122/2018 registered in relation to the offences punishable under Sections 392 and 34 of the IPC and Sections 11/13 of the MPDVPK Act.