VINOD YADAV Vs. STATE OF M.P .

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 13/6/2020 by Police Station Godan, Distt. Datia(M.P.) in connection with Crime No.02/2020 registered for offence under Sections 324 , 323 , 294 , 506 , 336 , 147 , 148 , 149 and 307 of IPC.

(3.) It is submitted by learned counsel for the applicant- Vinod Yadav that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 13/6/2020. The applicant has not inflicted any injury to the victim Rajkumar. The allegation against the present applicant is that he had used lathi in the incident. There is no injury of serious nature which is attributed to the present applicant. Now, investigation is complete and charge sheet has been filed. It is further submitted that as the counter case has been registered, therefore, liability of the each person involved would be independent assessed. 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-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.