JAGAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 27-10- 2020 by Police Station Daboh, District Bhind in connection with Crime No.197/2020 registered for offence punishable under Sections 379, 414 of IPC, Sections 18(1), 18(2) of Mines and Mineral Act, Sections 3/181, 6, 481 of Motor Vehicles Act.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 27-10-2020 whereas charge-sheet has already been filed. Looking to the period of custody and the fact that applicant does not bear any criminal record and now he learnt the lesson hard way and would try to mend his ways and would become a better citizen. It is further submitted that as an owner of vehicle, it was his responsibility not to involve himself or allow anybody to involve in such activities which is detrimental to environment. He undertakes that he would not repeat the same nature of offience in future. Confinement amounts to pretrial detention. He further undertakes to cooperate in trial and to abide by all the terms and conditions of guidelines, 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. Thus, prayed for bail.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.