CHANDRESH SHARMA Vs. STATE OF M.P .

JUDGEMENT

(1.) Heard learned counsel for the parties at length through Video Conferencing and considered the arguments advanced by them and perused the available case diary.

(2.) The Supreme Court by order dated 23-3-2020 passed in the case of IN RE : CONTAGION OF COVID 19 VIRUS IN PRISONS in SUO MOTU W.P. (C) No. 1/2020 has directed all the States to constitute a High Level Committee to consider the release of prisoners in order to decongest the prisons. The Supreme Court has observed as under :

(3.) In view of above, considering the facts and circumstances of the present case, as the working of trial Courts is adversely affected due to present COVID-19 condition and the Courts are unable to dispense with the routine judicial work, without commenting upon the merits of the case, prayer for interim bail for a period of 60 days is allowed and it is hereby directed that the applicant shall be released on bail for a temporary period of 60 days from the date of his release on his furnishing personal bond of Rs.1,00,000/- (Rupees One Lakh only) with one solvent surety of the like amount to the satisfaction of the Court concerned. The applicant shall surrender before the trial Court immediately after completion of 60 days. The intimation regarding surrender of the applicant be furnished to this Court. In case of failure to comply the order, this bail order shall automatically stand cancelled.