BABULAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Abhishek Mishra, learned counsel for the applicant. Shri Purushottam Rai, learned PL for the respondent/State.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering since 23.04.2020 on false pretext whereas charge-sheet has already been filed. On 02.04.2020 applicant filed complainant against the complainant party under Section 379 of IPC for stealing 4 quintal Grams (puk) of applicant. Therefore, as a counter blast on 06.04.2020 this case has been registered. In the case in hand, date of incident has been referred as 24.03.2020 which itself indicates an improbable event. After such delay, no medical examination can ascertain the exact position. Confinement amounts to pretrial detention. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to perform community service by becoming Corona Warrior. He further undertakes to install Arogya Setu App. On these grounds, prayer for bail has been made.

(3.) Panel Lawyer for the State opposed the prayer and prayed for dismissal of the same.