- (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 13.03.2020 by Police Station Kotwali, District Datia (M.P.) in connection with Crime No.130/2020 registered in relation to the offence punishable u/S. 34(2) of M.P. Excise Act.
(3.)It is argued by the counsel for the applicant that 63 litres of country made liquor has been seized from the applicant. It is submitted that investigation in the matter is pending and applicant has no criminal record. The applicant is in custody since 13.03.2020. 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.10,000/- 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.