SHIVANAND @ PATE 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 28/7/2020 by Police Station Umari, District Bhind(M.P.) in connection with Crime No.259/2019 registered for offence under Sections 399 , 400 , 402 of IPC, Section 11/13 of MPDVPK Act and Section 25 / 27 of Arms Act.

(3.) Learned counsel for the applicant- Shivanand @ Pate submits that the applicant is in custody since 28/7/2020. He was brought before the trial Court through production warrant. Now in other case the applicant was released on bail. In the present case, the allegations made against the present applicant are false. He has not committed any offence. Investigation and trial will take its own time. Hence, prayed 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.