- (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.
(2.)The applicant has filed this first application u/S. 439 Cr.P.C . For grant of bail. The applicant has been arrested on 22.02.2020 by Police Station Kotwali, District Shivpuri (M.P.) in connection with Crime No.76/2020 registered in relation to the offences punishable u/Ss. 294, 323, 506, 34 of IPC and subsequently increased Section 302 of IPC.
(3.)It is submitted by the counsel for the applicant that co-accused Vinod Jatav and Shankar Jatav have already been released on bail vide orders dated 9.7.2020 passed in M.Cr.C.Nos.20329 of 2020 and 19930.2020 respectively and the case of applicant is almost identical to that of co-accused. Therefore, on the ground of parity, the applicant be also allowed the benefit of bail. He has shown his willingness to serve the national cause by making contribution of Rs.10,000/- in PM Care Fund and install Arogya Setu App.