VINOD Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing. I.A. No.13295/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 28/06/2020 by Police Station Girjora, Distt. Gwalior (M.P.) in connection with Crime No.62/2020 registered for offence under Sections 393, 511, 34 of IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant - Vinod that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 28/06/2020. There is omnibus allegation against the present applicant. It is further submitted that co-accused of this case, Santosh Jaat, has already been granted bail by this Court vide order dated 05/08/2020 passed in M.Cr.C. No.25565/2020. Investigation and trial will take its own time. Hence, seeks parity with co-accused and prays for grant of bail to the present 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.