SANTOSH KUSHWAHA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 12.12.2019 by Police Station Hedargad, District Vidhisha in connection with Crime No.148/2019 registered for offence under Sections 363 , 366 , 376(3) of IPC 3/4 of POSCO Act. His earlier bail application has been dismissed as withdrawn on 03.02.2020 passed in MCRC.No.4829/2020.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 12.12.2020. In the case in hand, statement of prosecutrix and her family members have been completed therefore, chance of tampering with the evidence/witnesses is remote. Counsel for the applicant fairly submits that applicant does not bear any criminal record. Applicant who is young/middle aged/able bodied responsible citizen undertakes to become corona worrier for social cause looking to the Covid-19 Pandemic situation. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to serve the national cause by making contribution in PM Care Fund and install Arogya Setu App. On these grounds, prayer for bail has been made.