BALWANT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this fourth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 16.11.2018 by Police Station Ishagarh, District Ashoknagar, in connection with Crime No.371/18 for the offence punishable under Sections 147 , 148 302 , 364 , 336 , 427 , 120-B of IPC and Sections 25 / 27 of the Arms Act. Earlier three applications have been dismissed as withdrawn.

(3.) It is the submission of learned counsel for the applicant that by filing this fourth application he is seeking interim bail because of health condition of the applicant. He further submits that he is suffering from heart ailment and as per the opinion given by concerned doctor of District Jail, Ashoknagar, he has to undergo Eco test. He further undertakes to perform community service and serve the national cause by making contribution in PM Relief Care Fund if interim bail is granted.