RAMKISHORE YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 16/6/2020 by Police Station Kotwali, District Datia in connection with Crime No. 422/2019 registered for offence punishable under Sections, 307,376 of IPC .

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. It is further submitted that applicant is suffering confinement since 16/6/2020 and charge-sheet has already been filed. Applicant is a Govt. Servant and story indicates an improbable event. Early conclusion of trial is a bleak possibility. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. He undertakes to cooperate in trial. 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. Further looking to the situation of pandemic, he intends to perform the community service by serving the Nation by contributing his part by installing Arogya Setu App and contributing in Army Central Welfare Fund.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.