SANDEEP SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(2.) Robbery is alleged against the petitioner who is in custody since 05.05.2020. No recovery has been made till date, though the investigation is pending.

(3.) The offence is of 2017 and petitioner has recently been arrested but considering the fact that he is in custody since last about 1-1/2 months, looking to the present extraordinary pandemic situation and that early conclusion of the trial is a bleak possibility and prolonged pre-trial detention being an anathema to the concept of liberty and the material placed on record does not discloses possibility of petitioner fleeing from justice, this Court is inclined to extend the benefit of bail to the petitioner.