PRAMOD ALIAS GOLU Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 18/6/2019 by Police Station Nai Saray, District Ashok Nagar in connection with Crime No. 61/2019 registered for the offences punishable under Sections 354(Gha) , 509 , 506 , 34 of IPC and Section 7/8 of POCSO Act.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 18/6/2019 and charge-sheet has already been filed. Trial is likely to be delayed because of COVID-19 pandemic situation. Main accused is Ramveer and applicant is aged only 19 years. Confinement amounts to pretrial detention. Now he learnt the lesson hard way and would not commit offence of similar nature in future. Looking to the COVID-19 pandemic situation, possibility of early conclusion of trial is bleak. His case be considered sympathetically in view of COVID-19 pandemic situation. He undertakes to cooperate in trial. He further undertakes not be a source of embarrassment or harassment to the prosecutrix in any manner and would not move in her vicinity. 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. Further looking to the situation of pandemic, he intends to perform community service by serving the Nation by contributing her part by installing Arogya Setu App and contributing in Army Central Welfare Fund.