TINKU Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Applicant has been arrested on 30.1.2020 by Police Station Gohad District Bhind in connection with Crime No.400 of 2019 registered in relation to the offence punishable u/S.376, 456, 34 of IPC and 1 of the POCSO Act.

(3.) It is submitted by counsel for the applicant that the applicant is a first offender and a young boy of 18 years age. Investigation in the matter is complete and the charge sheet has been filed. He has read over the statement of prosecutrx recorded under Section 164 of Cr.P.C wherein, there is no allegation against the applicant about commission of offence under Section 376 of IPC. The applicant is in custody since 30.1.2020 and since charge sheet has been filed on 29.4.2020, there is no requirement of further custodial interrogation of the applicant. The applicant is ready to abide with all the conditions which may be imposed by this court while allowing bail to the applicant. The applicant undertakes to serve the national cause by making contribution of Rs.5000/- in PM Care Fund and install Arogya Setu App. On these grounds, the applicant prayed for grant of bail.