MUKESH Vs. STATE OF M.P.)

JUDGEMENT

(1.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 23.06.2020 by Police Station Vijaypur, District Sheopur, in connection with Crime No.134/2020, registered for offence under Section 379 , 414 of IPC and Section 4 / 21 of Mines and Minerals (Development & Regulation) Act and Section 146 / 196 of Motor Vehicle Act. His earlier bail application was dismissed as withdrawn by this court.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 23.06.2020 in the challenging times of COVID-19 pandemic situation and charge- sheet has already been filed. Applicant does not any criminal record. Applicant and his father are suffering confinement on the pretext of transporting boulders (Miner/Minerals) for personal use. He learnt the lesson hard way and would mend his ways and would become a better citizen. Even otherwise, Mining Department (District Collectorate) has already imposed fine of Rs.10,000/- over the present applicant and he already paid the said amount. He undertakes to cooperate in trial as well as investigation and would available as and when required. He would not be a source of embarrassment or harassment to the complainant. He further undertakes to perform community service and to serve national cause by voluntarily making contribution in the Army Central Welfare Fund or in any other Welfare Fund as deem fit by this court and to install Arogya Setu App. Under these grounds, prayer for bail has been made.

(3.) Learned PL for the State opposed the prayer and prayed for its dismissal.