ANSHU Vs. STATE OF M.P.

JUDGEMENT

(1.) Accordingly, I.A. No.5761/2020 stands disposed of.

(2.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 25/11/2019 by Police Station Lahar, Distt. Bhind (M.P.) in connection with Crime No.246/2018 registered for offence under Sections 394 of IPC and under Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant- Anshu @ Bhagwan Singh that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 25/11/2019. Earlier bail application filed by the applicant was dismissed as withdrawn by this Court vide order dated 07/02/2020 passed in M.Cr.C. No.1782/2020 with liberty to the applicant to file fresh application after filing of charge-sheet, but due to COVID-19 condition, no further trial has been commenced. It is further submitted that in identification parade, present applicant was not identified. Hence prays for grant of bail to the present applicant. 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.