RAJEEV SINGH BHADORIYA 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 16/05/2019 by Police Station Pavai Distt. Bhind (M.P.) in connection with Crime No.48/2019 registered for offence under Sections 307 , 294 , 506 and 34 of IPC and under Sections 25 / 27 of Arms Act.

(2.) t is submitted by learned counsel for the applicant that the applicant has filed this third bail application under Section 439 of Cr.P.C. for grant of bail. Earlier applications were decided on merits. It is further submitted that now the custody period is around one year and this is the case of no injury. As per prosecution story, fire arm was used but it caused no injury to any one. Learned counsel for the applicant also submitted that there were 18 criminal cases registered against the applicant, out of them in 14 cases, he has been acquitted. It is also submitted that due to present status of COVID-19, trial will take its own time. Applicant is ready to abide by any stringent condition which may be imposed by this Court. Hence, 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 opposed the prayer and has submitted that earlier bail applications of the present applicant were decided on merits. Thereafter, there is no any changed circumstances under which present bail application could be considered. It is further submitted that earlier also the applicant was involved in committing the offences under Sections 302 , 307 of IPC, which are heinous in nature. Hence, prayed to reject the bail application of the applicant.