ANAND PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Accordingly, I.A. No.3199/2020 stands disposed of.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 17/02/2020 in relation to the Sessions Trial No.66/2020 pending before First Additional Sessions Judge, Karera, Distt. Shivpuri for offence under Sections 194 , 205 , 419 , 466 , 468 of IPC.

(3.) It is submitted by learned counsel for the applicant- Anand Parihar that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is aged around 21 years and he is a student of Class 12th. Learned counsel for the applicant has submitted that the case is registered against the applicant on the basis of complaint. Applicant is in custody since 17/02/2020. As per prosecution case, the present applicant has given evidence before the trial Court impersonating himself as one Ashish Parihar. It is further submitted that due to present COVID-19 condition, trial will take its own time. Hence, prays 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.