SANJU BAGDI Vs. STATE OF M.P

JUDGEMENT

(1.) 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 counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit. Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 07.02.2020 by Police Station Mungaoli, District Ashoknagar (M.P.) in connection with Crime No.09/2020 registered in relation to the offence punishable u/S. 392 of IPC .

(3.) It is submitted by the counsel for the applicant that the applicant has been falsely implicated in this case and he has not committed any offence in any manner. It is submitted that the applicant is in custody since 07.02.2020. The investigation is over in the matter and the charge sheet has been filed. It is submitted that in similar circumstances, the co- accused Jitendra has been enlarged on bail by this Court vide order dated 10.06.2020 passed in M.Cr.C.No.15130/2020. The case of the present applicant is exactly identical to that of the co-accused Jitendra. The applicant is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of bail. The applicant has shown his willingness to contribute an amount of Rs.10000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case.