PARMAL SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through Video Conferencing. The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 04-09- 2019 by Police Station Porsa, District Morena in connection with Crime No.25/2019 registered for offence punishable under Sections 302 , 324 , 294 , 506 of IPC.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 04-09-2019 whereas charge-sheet has already been filed. PM report of the deceased indicates that because of rupture of spleen he succumbed to the injuries. As per allegations, applicant inflicted axe blow over the head of the deceased but same was not fatal in nature. Cross-case has also been registered vide Crime No.26/2019 against the complainant party. Applicant does not near any criminal record. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. 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 abide by all the terms and conditions of guidelines, 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. Applicant intends to perform community service and to serve the National cause by contributing in Army Central Welfare Fund.

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