SACHIN SHARMA Vs. STATE OF M.P .

JUDGEMENT

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

(2.) The applicant has been arrested on 10/6/2020 in connection with Crime No.105/2020 registered at Police Station Noorabad, District Morena for offence under Section 392 of the IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant - Sachin Sharma @ Golu that the applicant has been falsely implicated. He has not committed any offence. He is in jail since last more than one and half months and due to current COVID-19 situation, there is no possibility of conclusion of trial in near future. 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.