LAWS(MPH)-2020-8-247

SACHIN @ PRATAP AHIRWAR Vs. STATE OF MADHYA PRADESH

Decided On August 05, 2020
Sachin @ Pratap Ahirwar Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) It is submitted by learned counsel for the applicant- Sachin @ Pratap Ahirwar that the applicant has not committed any offence. He has falsely been implicated in the case. The present applicant was driver of the vehicle. He is in custody since 05.07.2020. Investigation has been completed but charge-sheet has not been filed. The applicant is not having any criminal antecedents. Hence, prays for grant of bail to the applicant. 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

(2.) Learned Panel Lawyer for the State has vehemently opposed the submissions and has submitted that the case is registered under Sections 392 and 34 of IPC. Hence, prays to reject the bail application of the applicant.

(3.) Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.