MANOJ RAJAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I n the wake of unprecedented and uncertain situations due to the outbreak of Novel Corona Virus COVID-19 and considering the advisories issued by the Government of India, this application is being heard and decided through video conferencing to maintain social distancing. The parties are being represented through their respective counsels through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.

(2.) T he applicant has filed this second application u/S 439, Cr.P.C . for grant of bail. The applicant has been arrested by Police Station Gole Ka Mandir Distt. Gwalior in connection with Crime No.623/2019 registered in relation to the offences punishable under Secs. 307, 147, 148 and 149 of the IPC and 25/27 of the Arms Act .

(3.) It is argued by the counsel for the applicant that there is allegation of firing gun shot, however, the Doctor has not given any definite opinion regarding injury caused by gun shot. It is further submitted that investigation is over in the matter and charge-sheet has been filed. He is in custody since 1. 12. 2019. There is no requirement of custodial interrogation of the present applicant. He is ready to abide by all the conditions that may be imposed by this court while considering his bail application. He is willing to deposit Rs. 15000/- in PM cares fund. On these grounds he prays for bail.