BALVEER SINGH BHADORIYA Vs. STATE OF M.P.)

JUDGEMENT

(1.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 08-06- 2020 by Police Station Phoop, District Bhind in connection with Crime No.49/2020 registered for offence punishable under Sections 420 , 272 , 273 / 34 of IPC.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 08-06-2020. Applicant is 70 years old person and suffering from cancer on the basis of documents attached with the application. Learned counsel for the applicant submits that looking to the age and ailment as well as challenging time of COVID -19 pandemic, his case be considered sympathetically. Confinement amounts to pretrial detention and charge-sheet has already been filed. He learnt the lesson hard way and would mend his way and would not involve in criminal activities in future. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. He undertakes to cooperate in trial. He further undertakes to abide by all the terms and conditions of guidelines, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Applicant intends to perform community service and to serve the National cause by contributing in Army Central Welfare Fund to purge his misdeed, if any.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.