RAJENDRA KUMAR SRIVASTAVA,J. - (1.)Matter is heard through video conferencing.
(2.)This is first bail application filed on behalf of the applicant under Section 439 of the Code of Criminal Procedure.
(3.)The applicant is in custody since 05.03.2020 in connection with Crime No.26/2020 registered at Police Station-Devri District-Raisen (M.P.) for the offence punishable under Section 381 read with Section 34 of the IPC.