JUDGEMENT
-
(1.)Learned counsel for the rival parties are heard.
(2.)This is first bail application u/S.439 Cr.P.C . filed by the applicant for grant of bail.
(3.)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, this application has been
heard and decided through video conferencing to maintain social
distancing. The parties are being represented by the respective counsels
through video conferencing, following the norms of social distancing/
physical distancing in letter and spirit.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.