CHANDRESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 09.09.2019 by Police Station Mihona Distt. Bhind (M.P.) in connection with Crime No.127/2019 registered for offence under Sections 304-B , 498-A , 201 , 34 of IPC and under Section 3 / 4 of Dowry Prohibition Act.

(3.) It is submitted by learned counsel for the applicant- Chandresh Sharma that the applicant has not committed any offence and he has falsely been implicated in this case. Applicant is the father-in-law of the deceased and he is aged around 60 years. Applicant is in custody since 09/09/2019, i.e. for more than 8 months. Earlier bail application filed by the applicant was rejected on merits by this Court on 04/02/2020. It is further submitted that after rejection of previous bail application of the applicant, out of Court compromise took place between the parties. Hence, prays for grant of regular bail or interim bail for a period of 60 days looking to the present COVID-19 situation. 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.