VIKRAMADITYA SINGH SIKARWAR Vs. STATE OF M.P .

JUDGEMENT

(1.) Matter is heard through Video Conferencing. I.A. No. 10211/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein. This is first application under Section 439 of CrPC for grant of bail.

(2.) The applicant has been arrested on 15/6/2020 in connection with Crime No.12/2020 registered at Police Station Devgarh, District Morena for offences under Sections 307 , 294 , 506 and 34 of the IPC and Sections 25 and 27 of Arms Act.

(3.) It is submitted by learned counsel for the applicant - Vikramaditya Singh Sikarwar that the applicant has been falsely implicated. He has not committed any offence. He is in jail since last more than one and half months and looking to the current COVID-19 situation, there is no possibility of trial coming to an end in near future. It is further submitted that co-accused Devendrasingh Sikarwar has already been granted bail by this Court by order dated 28/7/2020 passed in MCRC No. 21669/2020 and the case of the present applicant is also on the same footing. Hence, prayed for grant of bail to the applicant on the ground of parity. 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. 3. Counsel for the State opposed the prayer and prayed to reject the bail application.