PRAHALAD & ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application under Section 439 of Cr.P.C. for grant of bail. Applicants - Prahalad S/o Balveer Jaat and Amarjeet S/o Dayanand Jaat are implicated in Crime No.140/2020 registered at Police Station - Boda, District Rajgarh for the offence punishable under Sections 34(2) of M. P. Excise Act and they are in custody since 03.06.2020.

(3.) Learned counsel for the applicants has made a prayer that temporary bail for a period of two months be granted to the applicants due to Covid-19 Pandemic situation because trials have not commenced before the Courts.