TILLU 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 15.1.2020 by Police Station, Ambah, District Morena, in connection with Crime No.3/2020 for the offence punishable under Sections 452 and 354 of IPC. First application has been dismissed as withdrawn.

(3.) It is the submission of learned counsel for the applicant that applicant is behind the bars since 15.1.2020 and charge-sheet has already been filed. Applicant does not bear any criminal record. He undertakes not to be a source of embarrassment/harassment to the complainant party in any manner and would not move in the vicinity of the prosecutrix. He learnt the lesson hard way and would mend his ways and would not repeat same nature of offence in future. He undertakes to cooperate in trial. He further undertakes to perform community service by becoming corona warrior and serve the national cause by making contribution in PM Relief Care Fund if bail is granted. On these premises, he prayed for bail.