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 on 18.06.2020 by
Police Station Kotwali, District Morena (M.P.) in connection with
Crime No.716/2020 registered in relation to the offence punishable
u/S. 34(2) of M.P. Excise Act.
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