JITE ALIAS JITENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this sixth bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 23/11/2018 by Police Station Dabra, District Gwalior in connection with Crime No. 758/2018 registered for offence for the offences punishable under Sections 353 , 186 , 392 of the IPC and Sections 11/13 of MPDVPK Act.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 23/11/2018; whereas, co-accused has already been granted benefit of bail vide order dated 19.05.2020 in M.Cr.C.No.10850/2020. Under Section 353 of IPC, maximum punishment as prescribed is 2 years and applicant learnt the lesson hard way and would never commit the same nature of offence in future and would not involve in any illegal mining activities, otherwise, his bail application may be dismissed forthwith. He undertakes to cooperate in trial and further undertakes not to be a source of embarrassment or harassment to the complainant party in any manner. 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. Applicant who is young/middle aged/able bodied responsible citizen undertakes to become corona warrior for social cause looking to the Covid-19 Pandemic situation. Further looking to the situation of pandemic, he intends to serve the Nation by contributing his part by installing Arogya Setu App and by depositing Rs. 25,000/- in PMCARES Fund.