JUDGEMENT
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(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, this application has
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 applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested by Police Station
Gauraghat, District Datia in connection with Crime No.87/2020
registered in relation to the offence punishable under Sections 34 (2)
of M.P. Excise Act.
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