RAJESH BHASKAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicant has been arrested on 24/2/2020 in connection with Crime No. 166/2020 registered at Police Station City Kotwali Morena, District Morena for the offences punishable under Sections 420, 467, 468, 471 and 120-B off the IPC .

(2.) It is submitted by learned counsel for the applicant Rajesh Bhaskar that the applicant has been falsely implicated. He has not committed any offence. He is in jail for the last almost three months. There is no any overt act against the applicant. There were two F.Ds. dated 20/9/2013 and 21/11/2016. As per prosecution story, the aforesaid F.Ds. were executed by the complainant on the request of the present applicant but there is no role of the present applicant in this case as the F.Ds. have been executed in favour of GGS Marketing Private Ltd. and the amount is with the company and not with the present applicant. There is no liability of the present applicant. 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. Hence, prayed for grant of bail to the applicant.

(3.) Learned State counsel has opposed the submission and has submitted that there are two more criminal cases registered against the present applicant and both are of serious nature as they are registered under Section 307 of the IPC as well as other sections. Hence, prayed to reject the bail application of the applicant looking to his criminal background and the nature of the cases registered against him.