SHRAVAN KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 2 /7/2020 by Police Station Survaya, District Shivpuri in connection with Crime No. 60/2020 registered for offence for the offences punishable under Sections 34(2) of MP Excise Act.

(2.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. Applicant was never involved in the case in hand. As per prosecution, total 60 bulk liters of country-made liquor alleged to have been seized from the possession of the applicant. The case is triable by the Magistrate First Class. The applicant is in custody since 2/7/2020 and his confinement amounts to pretrial detention. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. He undertakes to cooperate in trial. 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. Further looking to the situation of pandemic, he intends to perform the community service by serving the Nation by contributing his part by installing Arogya Setu App and contributing in Army Central Welfare Fund.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.