VIRU PARIHAR 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 by Police Station Bairad, District Shivpuri in connection with Crime No.405/2020 registered in relation to the offence punishable under Section 34(2) of the M.P. Excise Act.

(3.) It is submitted that the applicant has been falsely implicated in the case. He has not committed the offence in any manner. As per the prosecution case, the allegation against the applicant is that 60 bulk liters of country made liquor has been seized from the possession of the applicant. He is in custody since 25.10.2020. There is no criminal history of the present applicant. He is ready to abide by all the terms and conditions that may be imposed by this Court and has shown his willingness to contribute an amount of Rs.10,000/- towards the High Court Bar Association Fund, Gwalior for the benefit of lawyers during this COVID-19 pandemic. On these grounds, he prays for grant of bail.