SHELLU Vs. STATE OF M.P

JUDGEMENT

(1.) I.A. No.7429/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 07/08/2019 by Police Station Crime Branch, Distt. Gwalior (M.P.) in connection with Crime No.94/2019 registered for offence under Section 25 / 27 of Arms Act.

(3.) It is submitted by learned counsel for the applicant- Shellu @ Upendra that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 07/08/2019, i.e. for more than eleven months. It is further submitted that investigation is complete and charge-sheet has been filed but due to present COVID-19 condition, no further trial has been commenced. 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.