RADHE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of Cr.P.C. for grant of bail to the applicant.

(2.) The applicant has been arrested and taken into custody in connection with Crime No.22/2020 registered at Police Station Antri, District Gwalior for offence under Section 392 of IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant Radhe @ Radheshyam that the applicant has been falsely implicated. He has not committed any offence. Nothing has been seized from the possession of the present applicant and he has no criminal antecedents. The trial will take its own time. There is no possibility of his absconding or tampering with the evidence, if he is released on bail. Co-accused of this case Pradeep Baghel has already been granted bail by this Court vide order dated 06.03.2020 passed in M.Cr.C.No.10286/2020. Under these circumstances, prays for grant of bail to the 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.