BUNTY ALIAS OMVEER Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing. The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 17/7/2019 by Police Station Gohad, District Bhind in connection with Crime No. 248/19 registered for offence for the offences punishable under Sections 304B, 498-A, 34 IPC and Section 3/4 of Dowry Prohibition Act.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 17/7/2019 and charge-sheet has already been filed. It is further submitted that other co-accused have already been enlarged on bail. Only on the basis of omnibus allegations, case has been registered against him and being husband, he is suffering confinement. No ante-mortem injuries have been caused to complainant in the case in hand and applicant does not bear any criminal antecedents. Looking to the prevailing condition of COVID-19 Pandemic, he seeks bail on humanitarian grounds also. 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. Further looking to the situation of pandemic, he intends to serve the Nation by contributing his part by installing Arogya Setu App.

(3.) Counsel for the State opposed the prayer and prayed for dismissal of the bail application.