PAWAN SINGH YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested on 12/8/2019 in connection with Crime No.314/2019 registered at Police Station Dehat, District Bhind for offence under Sections 341 , 294 , 336 , 506 , 427 , 34 of the IPC and later added Section 307 of the IPC.

(3.) It is submitted by learned counsel for the applicant- Pawan Singh that the applicant has not committed any offence. He is in custody since 12.08.2019. Earlier fourth bail application was rejected on merits on 02.03.2020 and fifth application was dismissed as withdrawn vide order dated 26/05/2020. It is submitted that no injury has been caused and no weapon has been seized from the possession of the applicant. Due to previous enmity, the applicant has falsely been implicated in the case. Investigation has been completed and charge-sheet has been filed. The prosecution witnesses are trying to avoid recording of the statements and due to COVID-19 lock down, there is no possibility of commencement of trial in near future. It is further submitted that applicant is aged around 20 years and is ready and willing to render his services towards some social work. Hence, considering the custody period as changed circumstance, prays 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.