SANJEEV SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit. Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail as he has an apprehension of his arrest in connection with Crime No.75/2020 registered at Police Station Gohad Chauraha, Bhind for the offences punishable under Sections 34 (2) and 49 (a) of M.P. Excise Act.

(3.) It is submitted by the counsel for the applicant that the applicant has been falsely implicated in the case and he has not committed any offence in any manner. Only on the basis of memo under section 27 of the Evidence Act of co-accused Pappu the present applicant has been roped up in the case. It is alleged that he has not present on the spot. He is the resident of Gwalior and the incident is said to have taken place at Bhind. He is ready to abide by all the terms and conditions that may be imposed by this court while considering the application for grant of bail. The applicant has shown his willingness to contribute an amount of Rs.10,000/- towards the PM Care Fund. It is further submitted that the main accused Pappu Tomar has already been enlarged on bail in M.Cr.C.No.13936/2020 vide order dated 21.5.2020. Under these circumstances, counsel for the applicant prays for grant of anticipatory bail to the applicant.