PANKAJ KAPOOR Vs. STATE OF M P

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 14.08.2020 by Police Station Porsa, District Morena M.P.) in connection with Crime No.546/2020 registered for offence punishable under Sections 34(2) and 47(A) of the Excise Act.

(3.) Learned counsel for the applicant- Pankaj Kapoort has submitted that the applicant is in custody since 14.08.2020. It is submitted by learned counsel for the applicant that the applicant is innocent and he has falsely been implicated in the offence. It is further submitted that he has no direct or indirect connection with the aforesaid offence. Due to COVID-19 condition, the trial is adversely effected. Hence, prayed 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.