VIJAY SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 04.07.2020, by Police Station Dimni, District Morena, in connection with Crime No.18/2020, registered for offence under Sections 323 , 294 , 427 , 506 , 34 and 354 of IPC.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 04.07.2020. Initially FIR was registered for all other offence except Section 354 of IPC and applicant got bail but just to implicate the applicant profoundly, new provision and its related contents under Section 354 of IPC were added. This amounts to over as well as false implication. Even otherwise, applicant learnt the lesson hard way and mend his ways and would become a better citizen. He undertakes to cooperate in trial as well as investigation and would available as and when required. He would not involve in any criminal activity in future. He would not be a source of embarrassment or harassment to the complainant. He would not move in the vicinity of complainant party in any manner. He further undertakes to install Arogya Setu App. Under these grounds, prayer for bail has been made.

(3.) Learned PL for the State opposed the prayer and prayed for its dismissal.