SUNIL AHUJA 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 03.03.2020 by Police Station Madhoganj, District Gwalior (M.P.) in connection with Crime No.92/2020 registered in relation to the offence punishable u/S.49-A of Excise Act.

(3.) It is argued by the counsel for the applicant that as per the prosecution story, 5 litre poisonous liquor has been seized from the applicant. The investigation is over in the matter and the charge sheet has been filed. As far as the criminal history of the present applicant is concerned, he has been acquitted in other cases. The applicant is in custody since 03.03.2020. 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 his willingness to contribute an amount of Rs.5000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of bail to the applicant.