PARVAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.7111/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein. The applicant has filed this third bail application u/S.439 Cr.P.C for grant of bail.

(3.) Applicant has been arrested on 04/11/2019 by Police Station Raghogarh, Distt. Guna (M.P.) in connection with Crime No.313/2019 registered for offence under Sections 365, 364-A, 34 of IPC. It is submitted by learned counsel for the applicant " "Parvat Singh that the applicant has not committed any offence. He has falsely been implicated in the case. The applicant is in custody since 04. /11/2019. Earlier bail application of the present applicant was rejected on merits by this Court vide order dated 18/02/2020 in M.Cr.C. No.5393/2020. Thereafter, the change circumstance is that the co-accused Mangilal has been granted the benefit of bail vide order dated 19/06/2020 in M.Cr.C. No.14871/2020. It is submitted that due to COVID-19 pandemic trial in this case will certainly be prolonged. Hence, seeks parity with co-accused Mangilal and 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. Learned State counsel has vehemently opposed the prayer and has submitted that offence is committed under Section 365, 364-A, 34 of IPC, which is heinous in nature. Hence, prayed to reject the bail application of the applicant.