AJAY KUMAR 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 on 29.06.2020 by Police Station Dinara, District Shivpuri (M.P.) in connection with Crime No.56/2020 registered in relation to the offence punishable u/S.34 (2) of Excise Act .

(3.) It is submitted by the counsel for the applicant that applicant has been granted interim bail vide order dated 08.05.2020 passed in M.Cr.C.No.13104/2020. Applicant has not misused the liberty granted by this Court and he has surrendered on 29.06.2020 since then he is in custody. Counsel for the applicant submits that applicant is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of bail. The applicant has shown his willingness to contribute an amount of Rs.10,000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case. Learned counsel for the applicant submits that the application may be treated for interim bail during this Covid-19 period.