AJAY Vs. STATE OF M.P .

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 23/6/2020 in connection with Crime No.73/2020 registered at Police Station Vijaypur, District Sheopur for offences under Sections 498-A , 323 and 506 (2) of IPC and Section 3 / 4 of Dowry Prohibition Act.

(3.) It is submitted by learned counsel for the applicant-Ajay that the applicant has been falsely implicated. He has not committed any offence. He is in custody since 23/6/2020. He is the husband of the complainant. It is further submitted that co-accused -Gaurav has already been granted bail by this Court vide order dated 27/7/2020 passed in M.Cr.C. No.23574/2020. Due to COVID-19 situation, there is no possibility of trial coming to an end in near future. Hence, prays for grant of regular bail or interim bail for a period of 90 days. 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.