HEMANT RAWAT Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.6665/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein. The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 06/02/2020 by Police Station Panihar Distt. Gwalior (M.P.) in connection with Crime No.14/2020 registered for offence under Section 8/20 of NDPS Act. It is submitted by learned counsel for the applicant" " Hemant Rawat that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 06/02/2020, i.e. around five months. Nothing has been seized from the custody of the present applicant. It is further submitted that coaccused of this case, namely, Udal Singh, Govind Rawat and Brajmohan Singh have already been granted bail by this Court vide order dated 14/05/2020 passed in M.Cr.C. No.13470/2020, orders dated 19/06/2020 passed in M.Cr.C. No.14729/2020 and M.Cr.C. No.17029/2020 respectively. Hence, seeks parity with the co-accused Udal Singh, Govind Rawat and Brajmohan Singh and prays for grant of bail. 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.

(3.) Learned State counsel has vehemently opposed the prayer and has submitted that 311Kg Ganja has been seized from the joint possession of the present applicant and other co-accused of this case. Hence, prayed to reject the present bail application of the applicant. Heard learned counsel for the parties at length through VC and considered the arguments advanced by them and perused the case diary.