RAVINDRA SINGH SIKARWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 11.02.2020 by Police Station Joura, District Morena, in connection with Crime No.250/2018, registered for offence under Section 34(2) of MP Excise Act. His earlier bail application was dismissed as withdrawn by this court.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 11.02.2020 on false pretext and probably because of his past conduct. Learned counsel fairly submitted that earlier some cases were registered against him but in most of the cases, acquittal has been recorded and in some cases, police filed Khatma report. Only 2-3 cases of minor offences are pending. Even otherwise, he learnt the lesson hard way after suffering confinement for six months. He would not involve in any criminal activity in future and would become a better citizen. Charge-sheet has already been filed. Chance of tampering with evidence / witnesses is remote. Applicant who is middle aged/able bodied responsible citizen undertakes to become corona warrior for social cause looking to the COVID-19 Pandemic situation. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to perform community service by way of plantation and to serve national cause by contributing in Army Central Welfare Fund and to install Arogya Setu App. On these grounds, prayer for bail has been made.

(3.) Learned PL for the State opposed the prayer and prayed for its dismissal.