DHARMENDRA RAWAT Vs. STATE OF M.P .

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 24/1/2020 by Police Station Panihar, District Gwalior(M.P.) in connection with Crime No.14/2020 registered for offence under Section 8 / 20 of the Narcotic Drugs and Psychotropic Substances Act .

(3.) Learned counsel for the applicant- Dharmendra Rawat submits that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 24/01/2020, i.e. around six months. Nothing has been seized from the custody of the present applicant. It is further submitted that co- accused persons of this case, namely, Udal Singh, Govind Rawat, Brajmohan Singh, Hemant Rawat, Mahip Rawat, Pooran Rawat have already been granted bail by this Court vide order dated 14/05/2020 passed in M.Cr.C.No.13470/2020, orders dated 19/06/2020 passed in M.Cr.C.No.14729/2020, M.Cr.C. No.17029/2020, order dated 03/07/2020 passed in M.Cr.C. No.19738/2020, order dated 23/07/2020 passed in M.Cr.C. No.22200/2020 and order dated 5/82020 passed in M.Cr.C. No.25593/2020 resepctiveluy. Hence, seeks parity with co-accused persons and prays for grant of bail. 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.