DEVISINGH KUCHBADIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application u/S.439, Cr.P.C . for grant of bail.

(2.) The applicant has been arrested on 08/07/2019 in connection with Crime No.313/2019 registered at Police Station Vidisha Dehat, District Vidisha (M.P.) for offence under Sections 34(2) and 49A of Excise Act.

(3.) It is submitted by learned counsel for the applicant- Devsingh Kuchbadiya that the applicant has not committed any offence. He has falsely been implicated in the case. It is further submitted that co-accused of this case, namely, Kamlesh Thakur has already been granted bail by this Court vide order dated 08/07/2019 passed in M.Cr.C. No.26196/2019. Earlier bail application was rejected on merits vide order dated 03.02.2020 passed in M.Cr.C. No.4690/2020. Now, the changed circumstance is that the present applicant has suffered more than one year of custody. Hence, prays for grant of bail to the present applicant. Applicant 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.