RAM KUMAR RATHORE 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.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . For grant of bail. The applicant has been arrested on 22.7.2020 by Police Station Janakganj, District Gwalior (M.P.) in connection with Crime No.442/2020 registered in relation to the offences punishable u/Ss. 49- A of Excise Act .

(3.) It is submitted by the counsel for the applicant that the applicant has not committed any offence and he has falsely been implicated in the matter. Allegation against the applicant is os possessing 5 liters of country made liquor without having any license. Investigation is complete in the matter and charge sheet is to be filed shortly. The applicant is permanent resident of district Gwalior and there is no chance of his absconding. He has shown his willingness to serve the national cause by making contribution of Rs.10,000/- in PM Care Fund and install Arogya Setu App.