AKASH KUSHWAH Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 6/11/2019 by Police Station Cantt., District Bhind in connection with Crime No.701/2019 registered for the offences punishable under Section 307 , 341 , 323 (two counts), 294, 506, 34 of IPC .

(3.) It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 6/11/2019; whereas, charge-sheet has already been filed. Earlier complainant committed murder of brother of applicant and now to implicate the applicant on false pretext,this case has been registered. Applicant is the only earning member in the family and in his absence, his family is finding hard to make both ends meet. Confinement since 6/11/2019 amounts to pretrial detention. 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 and would not move in their vicinity. 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. Further looking to the situation of pandemic, he intends to perform community service by serving the Nation by contributing his part by installing Arogya Setu App, in case bail is granted.