PAWAN JHANJHOT Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) This is the second bail application under Section 439 of Cr.P.C. filed by the present applicant, who is in custody since 28.5.2020 in connection with Crime No.421/2020 registered at Police Station Kamla Nagar District Bhopal for the offences punishable under Sections 452, 294, 323, 324, 506, 190, 326, 329/34 of IPC and Section 25 of the Arms Act. The earlier application (MCRC No.24314/2020) was dismissed by this Court on 14.8.2020 as not pressed.

(3.) Learned counsel for the applicant has submitted that the co-accused in the present case has already been released on bail by this Court vide its order dated 14.8.2020 in MCRC No.24243/2020. It is further submitted that although a compromise between the parties has already been taken place, a copy of which has also been placed on record and has also been taken note by this Court while granting bail to the co-accused Sonu @ Shahnawaz in MCRC No.24243/2020, however, when the applicant as also the complainant party went to the trial Court for recording of the evidence, the same was declined on the ground that the Court is not functioning on account of Covid-19 situation. Learned counsel for the applicant has also drawn the attention of this Court to the proceeding of the trial Court dated 24.8.2020. Thus it is submitted that when the trial is held up on account of Covid-19 Pandemic and the applicant, who has no criminal past is in jail since 28.5.2020 the application may be allowed.