RACHNA JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail.

(2.) Applicant has been arrested on 08/06/2020 by Police Station Kotwali, Distt. Shivpuri (M.P.) in connection with Crime No.189/2020 registered for offence under Sections 386 , 389 , 34 of IPC and added Sections 392 , 120-B of IPC and Section 11/13 of MPDVPK Act.

(3.) It is submitted by learned counsel for the applicant- Rachna Jatav that the applicant has not committed any offence. She has falsely been implicated in this case. Applicant is a lady and in custody since 08/06/2020. There was some previous enmity between the parties, therefore, false case has been registered against the present applicant and other co-accused persons. It is further submitted that co-accused of this case, namely, Hariom Jatav, Madanlal Jatav & Dayaram Jatav have already been granted bail by this Court vide order dated 13/07/2020 passed in M.Cr.C. No.20034/2020, order dated 28/07/2020 passed in M.Cr.C. No.21748/2020 and order dated 04/08/2020 passed in M.Cr.C. No.24663/2020. Hence, seeks parity and prays for grant of bail to the present applicant. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.