VIDHYABAI Vs. STATE OF M.P

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit. Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 18.06.2020 by Police Station Dharnavada, District Guna (M.P.) in connection with Crime No.315/2020 registered in relation to the offence punishable u/S.34(2) of Excise Act .

(3.) It is argued by the counsel for the applicant that the applicant is first offender. She has falsely been implicated in the matter. As per the prosecution story, 70 bulk liters country made liquor has been seized from the possession of the applicant. It is further submitted that that applicant is woman and having seven months' pregnancy that is also reflected from the order of trial Court. She is in custody since 18.06.2020. The applicant is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of bail. The applicant has shown her willingness to contribute an amount of Rs.5000/- towards the PM Care Fund. There is no possibility of her absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of bail to the applicant.