MAHADEVI KUSHWAH Vs. STATE OF M.P .
LAWS(MPH)-2020-5-293
HIGH COURT OF MADHYA PRADESH
Decided on May 21,2020

Mahadevi Kushwah Appellant
VERSUS
State Of M.P . Respondents

JUDGEMENT

- (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 applicants have filed this first application u/S 439 Cr.P.C . for grant of bail. The applicants have been arrested by Police Station Chirula, District Datia in connection with Crime No.58/2020 registered in relation to the offence punishable under Sections 307 , 353 , 332 , 427 , 435 , 294 , 323 , 506 , 147 , 148 , 149 , 188 , 269 , 270 , 186 of IPC read with Section 51-B Disaster Management Act.


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