DEEPAK SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal appeal under Section 14-A of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act has been filed for grant of bail.

(2.) The appellant has been arrested on 30/11/2017 in connection with Crime No.805 of 2017 registered at Police Station Kotwali, District Vidisha for offence under Sections 307 , 294 and 34 of IPC, under Sections 3(1) (r-s), 3(2)(v-a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and Section 25 of the Arms Act.

(3.) It is submitted by the counsel for the appellant that this Court by order dated 17/01/2020 passed in CRA No.120/2020 rejected the bail application of the co-accused Shubham Sen but the appellant is in jail for last more than two and half years and in the wake of Covid-19 pandemic, the trial is likely to take sufficiently long time because the normal functioning of the Courts has been suspended. It is further submitted that the appellant undertakes to appear before the Trial Court regularly without any default.