RAMA MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, through video conferencing. This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant is in jail from 19-2-2020 in Crime No. 278/2006 registered at Police Station Bhitarwar Distt. Gwalior for offence under Sections 420 , 467 , 468 of I.P.C.

(3.) It is submitted that according to the prosecution story, she had submitted forged documents for securing job. The applicant was earlier granted bail. It is submitted by the Counsel for the applicant that due to ill health, she could not appear before the Trial Court on 13-2-2014 and accordingly, a perpetual warrant of arrest was issued and in execution of the same, the applicant has been arrested on 19-2- 2020. It is submitted that the applicant is a lady and in view of unprecedented Covid 19 Pandemic, a sympathetic view may be adopted. The applicant undertakes to appear before the Trial Court, without any default. It is further submitted that in order to show her bonafides, the applicant is ready and willing to deposit an amount of Rs.20,000/- in the account of Legal Services Authority, Gwalior in addition to the amount of the bail bond executed by her on the earlier occasion.