RAMA Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No. 4376/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) This is first application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 18/5/2020 in connection with Crime No.69/2020 registered at Police Station Tendua, District Shivpuri for offence under Section 34 (2) of Excise Act. It is submitted by learned counsel for the applicant - Rama @ Ramnivas Rawat that the allegation of recovery of 60 bulk litres of country-made liquor from the possession of the applicant is false. He has not committed any offence. It is further submitted that the investigation has almost been completed and charge-sheet is going to be filed soon. The offence is triable by JMFC and trial will take its own time. Hence, prayed for grant of bail to the 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.