BHURA SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The applicant has filed this second application u/S.439 Cr.P.C. for grant of bail. The applicant has been arrested on 25.08.2020 by Police Station Pawai, District Bhind (M.P.) in connection with Crime No. 19/2020 registered in relation to the offence punishable u/Ss. 457 and 380 of IPC.

(3.) It is alleged by the counsel for the applicant that the first bail application was rejected with the liberty to the applicant to repeat the same disclosing outcome of the criminal history of fourteen cases by this Court vide order dated 16.03.2021 in M. Cr.C. No. 13465/2021. The applicant has been falsely implicated in the case and he has not committed any offence in any manner. The investigation is over and as the charge sheet has been filed in the matter, therefore, there no further requirement of custodial interrogation of the present applicant. The applicant is in custody since 25.08.2020. It is submitted that the offence are triable by the Magistrate. The applicant is ready to abide by all the terms and conditions that may be imposed by this Court while considering the application for grant of bail. The applicant has also shown his willingness to render social services for the help of needy during this pandemic Covid-19 scenario. There is no possibility of his absconding or tampering with the prosecution case. Looking to the present scenario of Covid-19, learned counsel for the applicant prays for grant of bail to the applicant.