GOVIND GIR Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing. The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 2/10/2019 by Police Station Sehrai, District Ashok Nagar in connection with Crime No.100/2019 registered for offence under Sections 366 , 376D , 370(1) , 506 , 34 of IPC.

(2.) It is the submission of learned counsel for the applicant that applicant is aged 18 years and is suffering confinement since 2/10/2019 on false pretext. No direct role is attributable over the applicant so far as offence under Section 376 of IPC is concerned. In fact, co-accused Amrit and prosecutrix shared emotional intimacy and when detected by grandfather of prosecutrix, then this whole story was cooked. Confinement amounts to pretrial detention. He learnt the lesson hard way and would not commit any criminal act in future and will complete his studies. Looking to the delay in trial and the situation of pandemic COVID-19 this case be considered sympathetically. Charge-sheet has already been filed. Learned counsel for the applicant fairly submits that he would abide by the terms and conditions as imposed by this Court and he would comply the order of this Court in letter and spirit. Being a young man and a student, it is imperative that he should be given a chance to reform himself. Being a young man/ responsible citizen, he undertakes to become corona warrior for social cause looking to the COVID-19 Pandemic situation. He undertakes to cooperate in 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. On these grounds, prayer for bail has been made.

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