SHIVCHARAN AND OTHERS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) It is submitted by learned counsel for the appellants Shivcharan, Haricharan and Jagdish- that the appellants have falsely been implicated in the case. They have not committed any offence in any manner and they are in custody since 28.07.2020. The trial will take its own time and appellants are ready to abide by any condition which may be imposed by this Court. Hence, prayed to grant bail to the appellants. They further undertake 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.

(2.) Learned State counsel has vehemently opposed the prayer and has submitted that the case has been registered under Sections 294 , 323 , 34 of IPC and Section 3(1) n] 3(1)/k and 3(2)(Va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989. Hence, prays to reject the present bail application of the appellants.

(3.) Heard learned counsel for the parties at length through VC and considered the arguments advanced by them and perused the record.