MUKESH BANSAL Vs. STATE OF M.P.

JUDGEMENT

(1.) All the above mentioned M.Cr.Cs have arisen out of common FIR, therefore they are being disposed of in analogous hearing by this common order.

(2.) In the wake of unprecedented and uncertain situations due to the outbreak of Novel Corona Virus COVID-19 and considering the advisories issued by the Government of India, this application is being heard and decided through video conferencing to maintain social distancing. The parties are being represented through their respective counsels through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.

(3.) The applicants have filed this first application u/S 438, Cr.P.C. for grant of anticipatory bail. The applicants apprehends their arrest in connection with Crime No.109/2020 registered by Police Station University Distt. Gwalior in relation to the offences punishable under Secs. 420, 467, 468, 471, 120-B of the IPC.