RAMBIHARI SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) The applicant has filed this first bail application under section 439 Cr.P.C for grant of bail. Applicant has been arrested on 1.5.2020 by Police Station Chinore, District Gwalior (M.P.) in connection with Crime No.131/2019 registered for offence under Sections 420 , 34 of IPC.

(3.) It is submitted by the learned counsel for the applicant- Rambihari Sharma that this is first bail application under section 439 of Cr.P.C. The applicant is 64 years of age and he has falsely been implicated in the case. He has not committed any offence and he is in custody since 1.5.2020. The investigation and trial will take its own time. 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. Therefore, looking to the age of applicant and present Covid condition prays for grant of bail.