SATYA NARAYAN BAGHEL 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 15/7/2020 by Police Station Jaura, District Morena in connection with Crime No. 361/2020 registered for offence for the offences punishable under Sections 294 , 323 , 506 , 34 of IPC.

(2.) Learned senior counsel for the applicant submits that the applicant is a boy of 20 years and has been falsely implicated in the matter and he is suffering confinement since 15/7/2020 on false pretext. It is further submitted that as per the allegations in FIR, he inflicted Lathi blow to one lady Ramrati but she sustained no grievous injury. In fact applicant was not present on the spot at the time of incident and same can be deciphered from the cross- case registered at the instance of family members of present applicant immediately after registration of instant FIR in which family members have nowhere referred the presence of applicant on the spot. His role is different vis-a-vis role of other co-accused and therefore, looking to the fact situation his case be considered for bail. He undertakes to cooperate in trial. He further undertakes not to be a source of embarrassment or harassment to the complainant party in any many and be 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. Further looking to the situation of pandemic, he intends to perform the community service by serving the Nation by contributing his part by installing Arogya Setu App and contributing in Army Central Welfare Fund.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.