AMIT JAT Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 29/4/2020 by Police Station Cantt., District Guna in connection with Crime No. 371/2020 registered for offence for the offences punishable under Sections 269, 270, 271, 188 of the IPC and Section 34(2) of MP Excise Act.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. Applicant was never involved in the case in hand. As per prosecution, total 73 bulk liters of country-made liquor alleged to have been seized from the possession of the applicant. The case is triable by the trial Court. The applicant is in custody since 29/4/2020 and his confinement amounts to pretrial detention. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. He undertakes to cooperate in trial. 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 COVID19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing. Further looking to the situation of pandemic, he intends to serve the Nation by contributing his part by installing Arogya Setu App and by depositing Rs. 5,000/- in PMCARES Fund.