RANJEET Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 5/12/2019 by Police Station Dehat District Ashoknagar(M.P.) in connection with Crime No.578/2019 registered for offence under Section 379 of IPC.

(3.) Learned counsel for the applicant- Ranjeet @ Bobby has submitted that the applicant has been falsely implicated in this case. The applicant is in custody since 5/12/2019. There is allegation of theft of SWIFT Car against the present applicant. The applicant undertakes to co-operate the Investigating Officer in the investigation of the case. The trial will take long time to conclude. He 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-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Under these circumstances, learned counsel for the appellant prays for grant of bail.