TEETU KESHIYA Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through video conferencing. I.A. No.7043/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein. The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 20/01/2020 by Police Station Purani Chhawni Distt. Gwalior (M.P.) in connection with Crime No.29/2020 registered for offence under Section 49(A) of Excise Act.

(2.) It is submitted by learned counsel for the applicant- Teetu Keshiya that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 20/01/2020, i.e. for more than six months. It is further submitted that the investigation and thereafter trial will take its own time. Hence, prays for grant of bail looking to the present COVID-19 condition. 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-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

(3.) Learned State counsel has vehemently opposed the prayer and has submitted that there are four criminal antecedents against the present applicant. Hence, prayed to reject the present bail application of the applicant.