GEETA PARIHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 25.2.2020 by Police Station Maharajpura, Gwalior (M.P.) in connection with Crime No.116/2020 registered for offence under Sections 419 , 170 , 171 of IPC.

(2.) It is submitted by learned counsel for the applicant - Smt. Geeta Parihar that the applicant is a lady and is in custody since 25.2.2020. The case has been registered under sections 419 , 170 , 171 of IPC. The allegation made in the FIR are false and the applicant has been falsely implicated in this case. Looking to the Covid condition investigation and trial will take its own time, hence, prays for grant of bail. She 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-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

(3.) Learned Public Prosecutor for the State vehemently opposed the prayer and has submitted that the applicant while impersonating herself as police personal and after wearing the police uniform, extorted Rs.3000/- from the complainant, therefore, the gravity of offence is very much serious, hence, prayed to reject the bail application of the applicant.