ABHISHEK SINGH 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 22.7.2020 by Police Station, Maharajpura, District Gwalior, in connection with Crime No.406/2020 for the offence punishable under Sections 34(2) and 59(a) of the Excise Act. First application has been dismissed as withdrawn.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 22.7.2020 and charge-sheet has already been filed. It is further submitted that no criminal record haunts the applicant and he learnt the lesson hard way and would mend his ways and would become a better citizen and would not repeat same nature of offence in future. Looking to the challenging period of Covid-19 and period of custody, his case be considered for bail. Confinement amounts to pretrial. He undertakes to cooperate in trial and further undertakes to perform community service to purge his misdeeds, if any, and to serve environmental/national/social cause on his own volition. On these premises, he prayed for bail.