RAMPRASAD Vs. STATE OF M.P.
LAWS(MPH)-2020-8-427
HIGH COURT OF MADHYA PRADESH
Decided on August 25,2020

RAMPRASAD Appellant
VERSUS
STATE OF M.P. Respondents

JUDGEMENT

Rajeev Kumar Shrivastava,J. - (1.)Matter is heard through Video Conferencing.
This is first bail application u/S.439 Cr.P.C. filed by the applicant for grant of bail.

(2.)Applicant has been arrested on 14/7/2020 in connection with Crime No.69/2020 registered at Police Station Mragwas, District Guna for offences under Sections 307, 294 of the IPC and Section 25/27 of Arms Act.
(3.)It is submitted by learned counsel for the applicant- Ramprasad that the applicant has been falsely implicated. He has not committed any offence. No grievous hurt was caused to the injured. Even if the prosecution case is accepted in toto, at the most offence under Section 324 of IPC will be attracted in this case. It is further submitted that the applicant is in jail since last more than one month. Investigation is complete and charge-sheet has been filed. Trial is likely to take sufficiently long time. Hence, prays for grant of regular bail or interim bail for a period of 60 days. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.


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