MAHENDRA Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 06-01- 2020 by Police Station Fatehgarh, District Guna, in connection with Crime No.274/2019, registered for offence under Sections 302 , 201 , 34 of IPC and added Section 147 , 148 , 149 of IPC.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering since 06-01-2020. It is further submitted that initially statements of witnesses nowhere suggest the role of applicant, but because of the memo under Section 27 of Evidence Act of other co-accused Laxman, applicant has been falsely implicated. Even otherwise, no role is attributable over the applicant regarding allegation of injuries to the victim. He has no criminal antecedents. Charge- sheet has already been filed. Case is based upon only on circumstantial evidence. It is further submitted that the case of present applicant is akin to the case of Kanjod who has already been released on bail vide order dated 10-06-2020 in M.Cr.C.No.14671/2020 and seeks parity. 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 serve the national cause by making contribution in PM Care Fund and install Arogya Setu App. On these grounds, prayer for bail has been made.