VIVEK TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 of Cr.P.C for grant of bail. Applicant has been arrested on 27/07/2020 by Police Station Kotwali, Distt. Gwalior (M.P.) in connection with Crime No.136/2020 registered for offence under Section 420 of IPC.

(2.) It is submitted by learned counsel for the applicant- Vivek Tomar that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 27/07/2020. It is further submitted that the applicant was working on the mobile shop as an agent of finance company for providing finance facility to the customers. As there was some dispute between the parties, therefore, owner of the shop has lodged this false FIR against the present applicant. Hence, prays for grant of bail to the present applicant. 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.

(3.) Learned State counsel has vehemently opposed the application and prayed to reject the bail application of the applicant.