OMKAR RAJAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this fourth bail application u/S.439 Cr.P.C. for grant of bail. Applicant has been arrested on 8/11/2019 by Police Station Gola Ka Mandir, District Gwalior in connection with Crime No.570/2019 registered for offence under Sections 365 , 368 and 328 of IPC.

(3.) It is the submission of counsel for the applicant that false case has been registered against the applicant and he is suffering confinement since 8/11/2019; whereas, charge-sheet has already been filed. Main allegations are attributable over co-accused Bhagwandas alias Thakuri because according to applicant, Thakuri and prosecutrix were in emotional relationship and when applicant did not divulge the details regarding elopement of Bhagwandas with Prosecutrix, then out of vengeance, false case has been registered at the instance of family of prosecutrix. He does not bear any criminal record. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party in any manner. Further he would not move in the vicinity of complainant party. 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. He intends to perform community service by way of downloading Arogya Setu App.