LALLU SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 28.2.2020 by Police Station Umri, District Bhind in connection with Crime No. 307/2019 registered for offence under Section 49(a) of the Excise Act. His first application has been allowed vide order dated 3.12.2019 passed in M.Cr.C.No.46506/2019.

(2.) It is the submission of learned counsel for the applicant that applicant has suffered confinement for almost four months. Earlier he was granted benefit of bail vide order dated 3.12.2019 in M.Cr.C.No.46506/2019 whereby he was granted benefit of bail with the condition that if on chemical examination liquor is found to be hazardous to human consumption, then he shall have to surrender himself. Report came accordingly and on 28.2.2020 he obediently followed the order and surrendered himself before the course of justice. Since then he is in confinement. He does not have any tainted criminal background. In totality of circumstances prevailing at present of Covid-19, his case be considered sympathetically.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application. Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.