DEEPESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The applicant has filed this first application u/s. 439 Cr.P.C. for grant of bail. The applicant has been arrested on 30.10.2020 by Police Station Ambah, Morena in connection with Crime No. 770/2020 registered in relation to the offence punishable u/Ss. 25/27 of the Arms Act.

(3.) It is alleged by the counsel for the applicant that the applicant has falsely been implicated in this case and he has not committed any offence any manner. The charge sheet has been filed on 06.12.2020. It is submitted that the applicant is on bail in another offences which have been shown by the prosecution. The applicant is in custody since 30.10.2020 and he 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. 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.