MANOJ SINGH 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.) Heard the learned counsel for the parties. The applicant has filed this first application u/S.438 Cr.P.C. for grant of anticipatory bail as he has apprehension of his arrest in connection with Crime No.211/2019 registered at Police Station Ater, District Bhind (M.P.) for the offence punishable under Sections 327, 452, 323, 294, 506, 147, 148 of IPC.

(3.) It is submitted by the counsel for the applicant that the applicant has been falsely implicated in the case and he has not committed any offence in any manner. It is argued that the applicant is an army person for which the leave certificate has been filed. It is argued that the allegation against the present applicant is that he has shown a country made pistol. It is further submitted that co-accused Ramveer Singh has already been enlarged on anticipatory bail by this Court vide order dated 01.05.2020 passed in M.Cr.C.No.13176/2020. There is no chance of his absconsion. The applicant is a govt. servant. He is ready to abide by all the terms and conditions that may be imposed by this court while considering the application for grant of anticipatory bail. He has shown his willingness to contribute an amount of Rs.5000/- in the account of High Court Bar Association, Gwalior for benefit of the lawyers during this COVID-19 scenario. Counsel for the applicant prays for grant of anticipatory bail to the applicant.