MALA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) It is submitted by counsel for the applicant that she is in custody since 27.10.2020 and as per the prosecution case 60 bulk liters of liquor has been seized from the applicant. It is argued that applicant was not having any criminal history. She is ready to abide by all the terms and conditions as may be imposed by this Court. It is submitted by counsel for the applicant that looking to the present scenario of COVID-19 pandemic, she prays for grant of bail. The applicant has shown her willingness to cooperate in the pandemic situation of COVID-19 and is ready to contribute Rs.10,000/- in the account of High Court Bar Association, Gwalior for benefit of the lawyers during this COVID-19 scenario.

(3.) Per contra, counsel for the State has opposed the bail application and prays for dismissal of the bail application.