RADHE Vs. STATE OF M.P

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit. Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S. 439 Cr.P.C . for grant of bail. The applicant has been arrested on 18.03.2020 by Police Station Malanpur, District Bhind (M.P.) in connection with Crime No.43/2020 registered in relation to the offence punishable u/Ss. 307, 147, 148 and 149 of IPC .

(3.) It is argued by the counsel for the applicant that as per the prosecution story, there is no allegation against the present applicant of causing injury. The investigation is over in the matter and the charge sheet has been filed. There is no further requirement of custodial interrogation of the present applicant. The applicant happens to be first offender. The applicant is in custody since 18.03.2020. Co-accused, Deshraj Singh in the matter has already been enlarged on bail by this Court on 19.06.2020 in M.Cr.C. No. 14764/2020 and the case of the present applicant is similar to the co-accused. The applicant is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of bail. The applicant has shown his willingness to contribute an amount of Rs.10000/- towards the PM Care Fund. There is no possibility of his absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of bail to the applicant.