ANIRUDDHA BHATTACHARJEE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on application filed on 27.5.2020 under section 439 and 167(2) of CrPC on behalf of applicant Aniruddha Bhattacharya, who is confined in custody since 20.9.2019 in connection with the Crime No.1054/2019, registered at Police Station Kolar Road, Bhopal, under section 304 of IPC and section 185 of Motor Vehicles Act.

(2.) This is the second bail application on behalf of the applicant. It appears from the record that previously first M.Cr.C.No.47304/2019 was dismissed on merits on 25.2.2020.

(3.) It is submitted by the learned Senior counsel for the applicant that the challan was filed on 22.10.2019. The applicant is confined in custody since 20.9.2019. The applicant is a young boy, aged about 23 years, who is confined in custody for a long time. The trial will take sufficient time. Due to circumstances arising out from COVID-19, the early trial is not possible. Therefore, the applicant should be enlarged on bail.