GHANSHYAM BERWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has been arrested on 08.07.2020 by Police Station Baroda, District Sheopur (M.P.) in connection with Crime No.139/2020 registered for offence under Sections 295 of IPC.

(2.) It is submitted by learned counsel for the applicant- Ghanshyam Berwa that the applicant has not committed any offence. He is in custody since 08.07.2020. The applicant is sole earning member of his family. It is further submitted that charge- sheet has been filed in the case. The applicant is not having any criminal antecedents. Hence, prays for grant of bail to the applicant. Applicant 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

(3.) Learned Panel Lawyer for the State has vehemently opposed the submissions and submitted that the case is registered under Section 295 of IPC. The applicant had tried to break the idol of God by removing Chola and vermilion from the idol. Hence, prays to reject the bail application of the applicant.