HARISINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 22.10.2019 by Police Station Jamner, District Guna, in connection with Crime No.325/2014, registered for offence under Sections 392 of IPC.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 22.10.2019 whereas charge-sheet has already been filed. It is further submitted that neither test identification parade has been held nor amount has been recovered from the possession of applicant. Only memo has been prepared to the extent that applicant spent the money looted from the complainant. On the basis of memo under Section 27 of Evidence Act of co-accused Mukesh Meena, applicant has been implicated. Looking to the COVID-19 pandemic situation, his case may be considered sympathetically. Confinement amounts to pretrial detention. He undertakes to cooperate in investigation/trial and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to serve the national cause by making contribution in PM Care Fund and install Arogya Setu App. Under these grounds, prayer for bail has been made.