AMAR BALMIKI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(3.) Applicant has been arrested on 10.02.2020 by Police Station Kotwali District Vidisha in connection with Crime No.103 of 2020 registered in relation to the offence punishable u/S.8/20 of NDPS Act. It is submitted by counsel for the applicant that investigation is over in the matter and the charge sheet has been filed, therefore, there is no requirement of further custodial interrogation of the applicant. Applicant is in custody since 10.2.2020. As far as criminal antecedents of the applicant is concerned, total eight cases are shown to have been registered against him including present one. It is submitted that as per the information given to counsel for the applicant, the applicant has been acquitted in six cases and in one case registered under NDPS Act except present one, he is on bail. He is ready to abide with all the conditions which may be imposed by this court. He expressed his willingness to serve the national cause by making contribution of Rs.20,000/- in PM Care Fund and install Arogya Setu App. On these grounds, the applicant prayed for grant of bail.