RAMU 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 20.03.2020 by Police Station Dabra Dehat, District Gwalior (M.P.) in connection with Crime No.142/2019 registered for offence under Sections 392 of IPC and Section 11/13 of MPDVPK Act.

(3.) Learned counsel for the applicant- Ramu @ Ramnivas has submitted that the applicant has been falsely implicated in the case. He has not committed any offence. He is in custody since 20.03.2020. Investigation has been completed and charge-sheet has been filed. It is also submitted that in the TIP, the applicant has not been identified by the complainant. 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.