MAHESH SINGH RAJPUT 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 08.01.2020, by Police Station Dimni, District Morena, in connection with Crime No.217/2019, registered for offence under Sections 57 , 59 , 63 of the Food Safety and Standard Act and Sections 269 , 272 , 420 of IPC. His earlier bail application was dismissed as withdrawn by this court.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 08.01.2020 whereas charge-sheet has already been filed. He learnt the lesson hard way and would mend his ways and would become a better citizen. He would not involve in criminal activity of same nature in future. He does not bear any criminal record, therefore, a chance may be given. Confinement amounts to pretrial detention. He undertakes to cooperate in investigation/trial. 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 installing Water Harvesting System and to install Arogya Setu App.. Under these grounds, prayer for bail has been made.

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