JITENDRA @ PULLI JAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) Applicant has been arrested on 17.10.2019 by Police Station Unnav, Distt. Datia (M.P.) in connection with Crime No.7/2020 registered for offence under Sections 363 , 366 , 368 , 506 , 34 of IPC and added Sections 346 and 344 of IPC.

(3.) It is submitted by learned counsel for the applicant- Jitendra @ Pulli Jat that the applicant has not committed any offence. F irst bail application filed by the applicant was rejected on merits by this Court vide order dated 12/02/2020 passed in M.Cr.C. No.6373/2020. Thereafter, second bail application was decided vide order dated 18.06.2020 passed in M.Cr.C. No.14657/2020, wherein this Court had granted the interim bail to the applicant for a period of 30 days . It is further submitted that after completion of 30 days, the applicant had surrendered before the trial Court on 20.07.2020. Meanwhile, the applicant had not misused the liberty granted by this Court. At the time when the first bail application was rejected on merits, charge- sheet was not filed. Now, charge-sheet has been filed, wherein no overt act has been attributed to the applicant. Applicant is not main accused of the case. Only allegation against the applicant is that he had visited the place where the prosecutrix was detained. Hence, prays for grant of bail to the applicant. 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.