PRADEEP 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 03-01- 2020 by Police Station Maharajpura, District Gwalior in connection with Crime No.505/2017 registered for offence for the offences punishable under Sections 509 , 354 , 354-A , 354-D , 324 , 506 , 34 of IPC and Sections 8,11(i), 12 of the POCSO Act. His earlier bail application was dismissed as withdrawn.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him because of dispute existing between mother and father of prosecutrix. Charge-sheet has already been filed. Applicant does not bear any criminal record and he is only a driver. He learnt the lesson hard way and would mend his ways and would not move in the vicinity or close proximity of the prosecutrix and her mother. Confinement amounts to pretrial detention. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party, in any manner.. He further undertakes to abide by all the terms and conditions of guidelines, 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. Further looking to the situation of pandemic, he intends to serve the National cause by contributing in PMCARES Fund, in case bail is granted..