YOGESH BARAIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing. I.A. No.12802/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C. for grant of bail. Applicant has been arrested on 08/02/2020 by Police Station Guna Kotwali, Distt. Guna (M.P.) in connection with Crime No.30/2020 registered for offence under Sections 406, 420, 467, 468, 471 of IPC.

(3.) It is submitted by learned counsel for the applicant- Yogesh Baraiya @ Monu that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is aged around 21 years. Earlier by order dated 20/05/2020, interim bail has been granted to the present applicant for a period of 60 days by this Court. It is further submitted that present applicant had not misused the liberty of interim bail granted to him and he surrendered before the trial Court on 27/07/2020. It is also submitted that present applicant is in custody since more than 4 months. Now the investigation is complete and charge-sheet has been filed. Due to present COVID-19 condition, there is no possibility of commencement of trial in near future. The applicant is ready and willing to render his services as COVID warrior in addition to the conditions which may be imposed by this Court in case of grant of bail. Hence, learned counsel for the applicant prays for grant of bail to the applicant looking to his custody period. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.