RAMSEVAK KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 24/2/2020 and charge-sheet has already been filed. In another case in which he is facing heat of investigation and trial for offence under Section 302 of IPC in which he has been implicated on the basis of memo. under Section 27 of Evidence Act and now after getting the bail vide order dated 6/8/2019 in M.Cr.C. No. 28879/2019, he is again confined on false pretext. He has no occasion to intimidate the witnesses when he already an accused in murder trial only on the basis of memo under Section 27 of Evidence Act. Some past criminal cases haunt the applicant but he undertakes to cooperate in trial and would not be a source of threat, inducement or embarrassment to the complainant party in any manner and shall not move in their vicinity. 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. Further looking to the situation of pandemic, he intends to serve the Nation by contributing his part by installing Arogya Setu App and by depositing Rs. 5,000/- in PMCARES Fund.

(2.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.

(3.) Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.