BHURELAL SHARMA 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 first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 10.04.2020 by Police Station Maharajpura, District Gwalior (M.P.) in connection with Crime No.625/2019 registered in relation to the offence punishable u/Ss. 304-B, 498-A, 34 of IPC and Section 3 / 4 of the Dowry Prohibition Act.

(3.) It is argued by the counsel for the applicant that the applicant is father-in-law of the deceased and there are omnibus allegations against all the accused persons. It is further submitted that co-accused Rishikesh Sharma (brother-in-law) has already been enlarged on bail by this Court vide order dated 16.06.2020 passed in M.Cr.C.No. 17268/2020 and the case of the present applicant is in parity with the co-accused Rishikesh Sharma. The charge sheet has been filed. The applicant is in custody since 10.04.2020. He 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.10000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of bail to the applicant on the ground of parity.