DHANPAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 18.11.2019 by Police Station Cant Guna, District Guna, in connection with Crime No.931/2019, registered for offence under Sections 304-B of IPC. His earlier bail application was dismissed as withdrawn by this court.

(3.) It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering since 18.11.2019 whereas material prosecution witnesses have been examined before the trial court. Father, mother and brother of deceased have already been examined and they did not support the story of prosecution in categorical terms. Even otherwise, after examination of family members of deceased, chance of tampering is remote. In the peculiar situation of COVID-19, sympathetic consideration be made. 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 serve the national cause by making contribution in PM Care Fund and install Arogya Setu App. On these grounds, prayer for bail has been made.