TILAKRAJ RAJORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 22.01.2020 by Police Station Dehat, District Ashoknagar in connection with Crime No.27/2020 registered for offence under Sections 354 of IPC and 7/8 of POSCO Act. His earlier bail application was dismissed as withdrawn vide order dated 12.02.2020 passed in MCRC.No.6214/2020.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 22.01.2020 whereas charge-sheet has already been filed. Now, applicant learnt the lesson hard way and would not commit the same nature of offence in future and would not involve in any criminal activity and become a better citizen. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to her and her family in any manner and would not move in the vicinity of prosecutrix. Applicant who is young/middle aged/able bodied responsible citizen undertakes to become corona warrior for social cause looking to the Covid-19 Pandemic situation. He further undertakes to perform community service and serve the national cause by making contribution in PM Care Fund and install Arogya Setu App. On these grounds, prayer for bail has been made.