RAJARAM AHIRWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 25.10.2019, by Police Station Game Ranger Rashtriya Chambal Abhyaran, Devri, District Morena, in connection with Crime/POR No.9869/2007, registered for offence under Sections 27 , 29 , 50 , 51 , 52 of Wild Life (Protection) Act, 1972 and Sections 51 and 52 of Indian Forest Act. His earlier bail applications were dismissed as withdrawn by this court.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 25.10.2019 whereas charge-sheet has already been filed. Even otherwise, private complaint against the owner of tractor namely Ghanshyam Singh S/o Dalpat Singh has been filed and same is pending consideration. Therefore, looking to the situation of COVID-19 Pandemic, applicant may be given a chance to purge his misdeeds. Confinement amounts to pretrial detention. He undertakes to cooperate in trial as well as investigation and would available as and when required. He learnt the lesson hard way and mend his ways and would become a better citizen. He would not be a source of embarrassment or harassment to the complainant party. He further undertakes to perform community service by way of plantation of saplings and to install Arogya Setu App. Under these grounds, prayer for bail has been made.

(3.) Learned PL for the State opposed the prayer and prayed for its dismissal.