DEEPU RAJPUT 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 Heard the learned counsel for the parties.

(2.) The applicant has filed this second application u/S 439 Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Kotwali, District Morena in connection with Crime No.572/2013 registered in relation to the offences punishable under Sections 397, 394 of IPC, Section 11/13 of MPDVPK Act and Section 25/27 of Arms Act. First application was dismissed as withdrawn vide order dated 07.07.2020 passed in M.Cr.C. No.21787/2020.

(3.) It is a case of bail jump. The applicant was already enlarged on bail vide order dated 28.10.2013 and thereafter he was regularly appearing before the trial Court. Thereafter, he has remained absent and on 14.03.2018 his bail bond was forfeited. He has been arrested and taken into custody in pursuance to execution of perpetual warrants issued by the Court. As on date he is in custody since 14.06.2020. It is submitted by the counsel for the applicant that from 14.03.2018 till date as per his information the applicant has not committed any other offence. He prays for grant of bail and is ready to abide by all the terms and conditions that may be imposed by this Court and further shown his willingness to contribute an amount of Rs.5000/- towards the PM Care Fund.