(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail. Applicant has been arrested on 16/3/2020 by Police Station Mahua District Morena (M.P.) in connection with Crime No.7/2020 registered for offence under Sections 324 , 323 , 294 , 506 , 34 , 325 and 326 of IPC.
(2.) Learned counsel for the applicant- Hakim Singh has submitted that counter-case has been registered against complainant party and the present applicant has also got injuries in that incident. False case has been registered against the present applicant. The applicant is in custody since 16/3/2020. Investigation and trial will take its own time. 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. Hence, prayed for grant of bail.
(3.) Per contra, Panel Lawyer for the State has vehemently opposed the bail application and prayed for dismissal of the bail application.