HUKUM SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 4/12/2019 and charge-sheet has already been filed. It is a case; where, applicant had some verbal and physical exchange with his brother Shishupal Singh and being disturbed by said altercation, wife of Shishupal Singh committed suicide. Applicant does not bear any criminal record and he never caused any provocation or abetment to the deceased to commit suicide. Looking to the prevailing condition of COVID-19 Pandemic, he seeks bail on humanitarian grounds also. He undertakes to cooperate in trial and further undertakes not to be a source of embarrassment or harassment to the complainant party in any manner. 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. Further looking to the situation of pandemic, he intends to serve the Nation by contributing his part by installing Arogya Setu App.

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

(3.) Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.