MADHURAJ SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) The applicant has filed this fourth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 23-12- 2019 by Police Station Raun, District Bhind in connection with Crime No.384/2018 registered for offence punishable under Sections 341 , 294 , 327 , 336 , 427 , 506 , 323 , 307 , 34 of IPC and Sections 25 / 27 of the Arms Act. His earlier bail applications were dismissed as withdrawn.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 23-12-2019 whereas charge-sheet has already been filed. Co-accused Rinku has been granted benefit of bail vide order dated 24-02-2020 in M.Cr.C.No.7750/2020 and he seeks parity. Even otherwise applicant has been implicated on the basis of memo of co-accused under Section 27 of Evidence Act. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party, in any manner. He further undertakes to abide by all the terms and conditions of guidelines, 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. Applicant intends to perform community service and to serve the National cause by contributing in Army Central Welfare Fund.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.