SHUBHAM SHARMA 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 counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . For grant of bail. The applicant has been arrested on 6.7.2020, by Police Station Kotwali Vidisha, District Vidisha (M.P.) in connection with Crime No.415/2020 registered in relation to the offences punishable u/Ss. Section 34 (2) of M.P. Excise Act.

(3.) It is submitted by counsel for the applicant that the applicant has been falsely implicated in the case and he has not committed any offence. As per prosecution story, applicant and co-accused were found in possession 56.7 bulk liters of country made liquor for which, they were having no license. The applicant is a first offender and local resident of district Vidisha, hence, there is no chance of his absconding. The applicant is ready to abide with all the conditions which may be imposed by this court while considering this application and he has shown his willingness to serve the national cause by making contribution of Rs.5,000/- in PM Care Fund and install Arogya Setu App.