LAKHAN SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 04.07.2019 by Police Station Gola Ka Mandir, District Gwalior, in connection with Crime No.297/2019, registered for offence under Sections 307 , 394 , 397 , 398 , 353 , 332 of IPC and Section 11/13 of MPDVPK Act.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 04.07.2019 whereas charge-sheet has already been filed. Charge has been framed, but because of COVID-19 trial is held up. He is in confinement on false pretext. It is further submitted that only single injury has been sustained by the victim in which no X-ray has been reported nor it has been referred that it was dangerous to life. He undertakes to cooperate in trial/investigation and would not be a source of embarrassment or harassment to the complainant. He undertakes to serve the national cause by making contribution in PM CARES FUND and further undertakes to install Arogya Setu App. On these grounds and looking to the long period of custody, prayer for bail has been made.

(3.) This order will remain operative subject to compliance of the following conditions by the applicant:-