RAJA @ RAJKUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through Video Conferencing. 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 16/2/2020 by Police Station GRP Morena, District Morena(M.P.) in connection with Crime No.14/2020 registered for offence under Section 380 of IPC.

(3.) It is submitted by learned counsel for the applicant- Raja @ Rajkumar that the present applicant is in custody since 16/2/2020. He has not committed any offence. He has been falsely implicated in this case. There is no direct involvement of the present applicant in the case. The applicant is the reputed citizen of the locality and if he is sent to jail then his social reputation would get disrepute. It is further submitted that investigation and trial will take its own time. Hence, prayed for grant of bail. 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.