RAMJI KEVAT Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No.10083/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 02/07/2020 by Police Station Sabalgarh, Distt. Morena (M.P.) in connection with Crime No.110/2005 registered for offence under Sections 212 , 216 of IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant- Ramji Kevat (Chhinga) that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 02/07/2020. There is no overt act on the part of the present applicant. It is further submitted that co-accused of this case, namely, Ramswaroop Kevat & Munna Kevat have already been granted bail by this Court vide order dated 25/02/2020 passed in M.Cr.C. No.6962/2020 and order dated 06/03/2020 passed in M.Cr.C. No.10288/2020. It is also submitted that in order to show his bonafides, the applicant is ready and willing to deposit an amount of Rs.2,000/- with the Registry of this Court. Hence, seeks parity with co-accused Ramswaroop Kevat & Munna Kevat and 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.