HARIVEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing. The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 26/5/2020 by Police Station Jaura, District Morena, in connection with Crime No.323/2020 for the offence punishable under Sections 294, 324, 506, 307/34 of IPC and Section 25/27 of Arms Act.

(2.) 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 26/5/2020. It is further submitted that on 17/5/2020, one case was registered at the instance of complainant for offence under Section 294 and 323 of IPC but since they were bailable, therefore, subsequently on very next day another case was registered in which offence under Section 307 of IPC has been added. Firearms was used by co-accused Kuldeep and that to, no injury has been caused to anybody. Apparently, it is a case of false implication. Confinement amounts to pretrial detention. 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.

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