KISHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 19/10/2019 by Police Station Dehat, District Bhind in connection with Crime No.622/2019 registered for offence under Sections 399 , 400 , 402 of IPC and Section 11/13 of MPDVPK Act.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him because of criminal past and he is suffering confinement since 19/10/2019; whereas, charge-sheet has already been filed. Confinement since 19/10/2020 amounts to pretrial detention. Prosecution story indicates an improbable event. Applicant undertakes to cooperate in trial. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to perform community service as well as serve the national cause by making contribution in PMCARES Fund and installing Arogya Setu App, if bail is granted. On these grounds, prayer for bail has been made.