SANDEEP Vs. STATE OF M.P.

JUDGEMENT

(1.) I.A. No.10695/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 28/05/2020 by Police Station Maharajpura Distt. Gwalior (M.P.) in connection with Crime No.289/2020 registered for offence under Section 392 of IPC and Sections 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant- Sandeep that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 28/05/2020. He is a student. In case of long duration of the custody of the applicant, his future will be adversely affected. There is no criminal antecedents against the present applicant. It is further submitted that co-accused of this case, namely, Jogendra Singh and Hariom Singh have already been granted bail by this Court vide order dated 06/07/2020 passed in M.Cr.C. No.18745/2020 and order dated 23/07/2020 passed in M.Cr.C. No.23033/2020. Hence, seeks parity with co-accused persons 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.