DEEPAK Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 14.08.2018, by Police Station Kotwali, District Ashoknagar, in connection with Crime No.487/2013, registered for offence under Sections 399 , 400 , 402 of IPC and Section 25 / 27 of Arms Act.

(2.) It is the submission of learned counsel for the applicant that this is case of bail jump and he is suffering confinement since 14.08.2018. All evidence of the parties have come to an end and now matter is fixed for final arguments which is reflected from the order of trial court. He fairly submitted that criminal record of applicant haunts him but now he learnt the lesson hard way and would mend his ways and would become a better citizen. He would not involve in any criminal activity in future. Trial has come to an end and final hearing is to be made, therefore, his case may be considered sympathetically especially in pandemic situation of COVID-19. He further undertakes to perform community service and to serve national cause by installation of Water Harvesting System and to install Arogya Setu App. Under these grounds, prayer for bail has been made.

(3.) Learned PL for the State opposed the prayer and prayed for its dismissal.