GOLU SINGH BHADORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 of Cr.P.C. for grant of bail to the applicant.

(2.) The applicant has been arrested on 14.05.2020 in connection with Crime No.56/2019 registered at Police Station Phoof, District Bhind for offence under Sections 399 , 400 , 402 of IPC and under Section 11/13 of MPDVPK Act and Section 25 , 27 of Arms Act.

(3.) It is submitted by learned counsel for the applicant Golu Singh Bhadoriya that the applicant has been falsely implicated on memorandum of co-accused. The applicant has not committed any offence. Co-accused Shivanand Sharma has been granted regular bail vide order dated 26.04.2019 passed M.Cr.C.No.16481/2019. Hence, on the ground of parity applicant prays for grant of bail. 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.