JAGAT PAL Vs. STATE OF M.P .

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail.

(2.) The applicant has been arrested on 17/5/2020 in connection with Crime No.13/2019 registered at Police Station Gauraghat, District Datia for offences under Sections 364 , 307 , 395 , 147 , 148 and 149 of the IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant - Jagat Pal that the applicant has been falsely implicated. He has not committed any offence. He is in jail since last more than two and half months and looking to the current COVID-19 situation, there is no possibility of trial coming to an end in near future. It is further submitted that co-accused Pintu @ Pramod Jha, Man Singh Yadav, Balli @ Raghvendra Singh Gurjar and Jagat Pal have already been granted bail by this Court and the case of the present applicant is also on the same footing. Hence, prayed for grant of bail to the applicant on the ground of parity. 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.