NAUNI Vs. STATE OF M.P.
LAWS(MPH)-2020-6-1136
HIGH COURT OF MADHYA PRADESH
Decided on June 17,2020

Nauni Appellant
VERSUS
STATE OF M.P. Respondents

JUDGEMENT

S.A. Dharmadhikari,J. - (1.)In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.
(2.)Case Diary is perused.
(3.)Learned counsel for the rival parties are heard. The applicant has filed this first application under Section 439 of the Cr.P.C. for grant of bail. The applicant has been arrested on 13/02/2020 by Police Station- Karaira, District- Shivpuri in connection with Crime No.405/2019 registered in relation to the offences punishable under Sections 376, 342, 366 and 34 of the IPC.


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