HEMU @ HEMENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439, Cr.P.C . for grant of bail.

(2.) Applicant has been arrested on 04.05.2019 by Police Station Kotwali, District Morena (M.P.) in connection with Crime No.254/2008 registered for offence under Section 393 of IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant- Hemu @ Hemendra that this is the case of bail jump. The applicant is a labourer. Earlier the applicant was on bail thereafter, he went outside the territorial jurisdiction of the concerning Court for earning money, therefore, he was not able to appear before the trial Court on the dates fixed. As a result thereof, his bail bonds were forfeited and warrant of arrest was issued against him, thereafter, the applicant has surrendered before the trial Court. Now he is in custody since 04/05/2020. It is further submitted that the applicant shall regularly appear before the trial Court. Hence, 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.