LALLU SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.8022/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein. The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 02/06/2020 by Police Station Porsa, Distt. Morena (M.P.) in connection with Crime No.222/2020 registered for offence under Sections 393, 323, 34 of IPC and under Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicants" " Lallu Singh @ Roop Singh & Deepu Singh that the applicants have not committed any offence. They have falsely been implicated in this case. Applicants are in custody since 02/06/2020. It is further submitted that co-accused of this case, namely, Vikash Singh & Bhanupratap Singh, have already been granted bail by this Court vide order dated 18/06/2020 passed in M.Cr.C. No.17275/2020 and order dated 30/06/2020 passed in M.Cr.C. No.18007/2020 respectively. There is no criminal antecedent of the present applicants. Hence, seeks parity with co-accused Vikash Singh & Bhanupratap Singh and prays for grant of bail. They 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.