SHUBHAM SEN 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 05.07.2020 by Police Station Kurwai, District Vidisha(M.P.) in connection with Crime No.284/2020 registered for offence under Sections 392 of IPC

(3.) Learned counsel for the applicant- Shubham Sen submits that the applicant has not committed any offence. He has falsely been implicated in the case. He is in custody since 05.07.2020. The applicant is not having any criminal antecedents. The co-accused- Sachin @ Pratap Ahirwar has already been granted bail by this Court vide order dated 5/8/2020 passed in M.Cr.C. No.25278/2020. It is further submitted that there is no possibility of commencement of trial in near future, due to COVID-19 situation. 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.