KAPTAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) It is submitted by learned Public Prosecutor for the State that case-diary is not available and prays for time. Earlier this case was listed for hearing and on that date the case- diary was not available and thereafter today again case diary is not available.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 6.1.2020 by Police Station Karera, District Shivpuri (M.P.) in connection with Crime No.347/2018 registered for offence under Sections 420 , 406 , 34 of IPC.

(3.) It is submitted by learned counsel for the applicant - Kaptan Singh that the applicant has been falsely implicated in the matter. The applicant is in custody since 6.1.2020. It is further submitted that other co-accused persons including main accused of this case, namely Dheeraj Chaubey, Ku. Sandhya @ Priyanka and Dau alias Raja Bhaiya have been enlarged on bail vide order dated 04.12.2018 passed in M.Cr.C. No.48474/2018, vide order dated 3.1.2019 passed in M.Cr.C.No.52526/2018 and vide order dated 11.9.2019 passed in M.Cr.C.No.34841/2019 respectively and the case of the applicant is identical to the case of the co-accused. Therefore, prays for grant of bail. 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.