SONU Vs. STATE OF M.P .

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail.

(2.) The applicant has been arrested on 14/7/2020 in connection with Crime No.195/2020 registered at Police Station Lahar, District Bhind for offences under Sections 457 and 380 of IPC.

(3.) It is submitted by learned counsel for the applicant - Sonu that the applicant has been falsely implicated. He has not committed any offence. Applicant is a young boy aged around 25 years and in case of long duration of the custody of the applicant, his future will be adversely affected. It is further submitted that the applicant is in jail since almost one month and looking to the current COVID-19 situation, there is no possibility of conclusion of trial in near future. Hence, prayed for grant of bail to the 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.