CHANDRABHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439, Cr.P.C . for grant of bail.

(2.) Applicant has been arrested on 08.07.2020 by Police Station Kurwai, District Vidisha (M.P.) in connection with Crime No.284/2020 registered for offence under Section 392 and added Section 120-B of IPC.

(3.) It is submitted by learned counsel for the applicant- Chandrabhan Singh that the applicant has not committed any offence. He has falsely been implicated in the case. He is in custody since 08.07.2020. Investigation has been completed but charge- sheet has not been filed. It is further submitted that co-accused Sachin @ Pratap Ahirwar has already been granted regular bail by this Court vide order dated 05/08/2020 passed in M.Cr.C. No.25278/2020 and the case of present applicant is on same footings. Hence, seeks parity with co-accused and prays for grant of bail to the applicant. Applicant 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.