RAHUL JATAV 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.) Heard the learned counsel for the parties. 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 Utila, District Gwalior in connection with Crime No.69/2020 registered in relation to the offences punishable under Sections 323, 294, 506, 326, 34 of IPC.

(3.) It is submitted that as per prosecution story the allegation against the present applicant is inflicting injury by an axe. It is submitted that the applicant is the first offender. Investigation is over in the matter and charge sheet has been filed on 23.07.2020. It is a family dispute between the brother-in-laws (Jija and Sala). The applicant is in custody since 18.07.2020. It is argued that as there is no further requirement of custodial interrogation of the present applicant, he prays for grant of bail. He is ready to abide by all the terms and conditions that may be imposed by this Court and has also shown his willingness to contribute an amount of Rs.5000/- towards the PM Care Fund during this COVID- 2019 pandemic scenario.