BANWARI JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this first bail application u/S. 439 Cr.P.C. for grant of bail. Applicant has been arrested on 12.03.2021, by Police Station-Badarwas, District-Shivpuri, in connection with Crime No. 45/2021, for the offence punishable under Section 379, 414 of IPC alongwith Section 4A, 21(1) of Mines and Minerals (Development and Regulation) Act, 1957 and Sections 146/196, 3/181, 5/180 of the Motor Vehicle Act.

(3.) It is the submission of learned counsel for the applicant that the applicant has been falsely implicated in this case and he is suffering confinement since 12.03.2021 whereas charge-sheet has already been filed. Although applicant was the owner of tractor, but now he learnt the lesson hard way and would mend his ways and would become a better citizen by not involving in such criminal activity in future. Confinement amounts to pretrial detention. He undertakes to cooperate in trial as well as investigation and would available as and when required. He would not be a source of embarrassment or harassment to the complainant. He further intends to perform community service voluntarily by serving the environment and National/Social cause by contributing his part voluntarily to purge his misdeeds, if any, in case application is allowed.