MADHUSUDAN @ MADHU Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C. for grant of bail. Applicant has been arrested on 16/07/2020 by Police Station Porsa, Distt. Morena (M.P.) in connection with Crime No.291/2020 registered for offence under Section 34(2) of Excise Act.

(3.) It is submitted by learned counsel for the applicant- Madhusudan @ Madhu that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 16/07/2020. Learned counsel for the applicant submits that the allegation of recovery of 81 bulk litres of liquor from the possession of the applicant is false. It is further submitted that co- accused Ompal Singh has already been granted bail by this Court vide order dated 09/07/2020 passed in M.Cr.C. No.21864/2020. Hence, seeks parity with co-accused Ompal Singh and prays for grant of bail to the present applicant. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26508/2020 (Madhusudan @ Madhu Vs. State of M.P.) 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.