JAVED KHAN Vs. STATE OF M.P

JUDGEMENT

(1.) The applicant has filed this fourth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 30.11.2019 by Police Station Tendua, District Shivpuri, in connection with Crime No.125/2019 for the offence punishable under Sections 406 , 407 , 420 , 120-B of IPC. First application and second application have been dismissed as withdrawn and third application has been dismissed vide order dated 6/3/2020 passed in M.Cr.C.No.8803/2020.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 30.11.2019 and charge-sheet has already been filed. Looking to the peculiar condition prevailing in respect of Covid-19, early conclusion of trial is a remote possibility and matter pertains to documentary evidence, therefore, applicant cannot tamper the evidence or witness in any manner. Therefore, looking to the peculiar fact situation and long period of custody, his bail be considered sympathetically. Even otherwise, he is ready to repay and reimburse the loss incurred to the complainant. He undertakes to cooperate in trial and would not be a source of embarrassment/harassment to the complainant party in any manner. He further undertakes to perform community service to purge his misdeeds if any. On these premises, he prayed for bail.

(3.) Learned counsel for the State opposed the prayer and prayed for dismissal of the bail application.