SHERU KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . For grant of bail. The applicant has been arrested on 21.7.2020, by Police Station Badoni district Datia (M.P.) in connection with Crime No.180/2020 registered in relation to the offences punishable u/Ss. Section 399 , 400 , 402 of IPC and 11/13 of MPDVPK Act.

(3.) It is submitted that as per prosecution story, allegation against the present applicant is of making preparation of dacoity. It is submitted that a country made pistol has been recovered from possession of the applicant. No further custodial interrogation of the applicant is required. The applicant is in custody since 21.7.2020. There is no chance of his absconding. The applicant is ready to abide with all the conditions which may be imposed by this court while considering this application and he has shown his willingness to serve the national cause by making contribution of Rs.10,000/- in PM Care Fund and install Arogya Setu App.