GOLU BALMIKI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 04-12- 2019 by Police Station Shamshabad, District Vidisha in connection with Crime No.435/2019 registered for offence punishable under Sections 376 , 342 , 506 of IPC and Section 3/4 of the POCSO Act. His earlier bail applications were dismissed as withdrawn.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 04-12-2019. Counsel for the applicant is seeking temporary bail for one month as reflected from the contents of very application itself so that he can be released and he can take care of his family in the challenging time of COVID -19 pandemic. It is further submitted that the applicant shall not tamper with the evidence. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party, in any manner and would not move in the vicinity of complainant party and would surrender as and when directed by this Court. He further undertakes to abide by all the terms and conditions of guidelines, 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. Applicant intends to perform community service.

(3.) Counsel for the State opposed the prayer and prayed for rejection of prayer of temporary bail.