- (1.)Matter is heard through Video Conferencing.
(2.)The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 06.02.2020 by Police Station Raun, District Bhind in connection with Crime No.113/2018, registered for offence under Sections 147 , 148 , 149 , 427 , 353 , 307 , 332 of IPC and Section 3 of Public Property Damage Act. His earlier bail application has been dismissed as withdrawn by this court.
(3.)It is the submission of learned counsel for the applicant that only on the basis of omnibus allegation, this case has been registered against applicant. He is suffering confinement since 06.02.2020 whereas charge-sheet has already been filed. He learnt the lesson hard way and would mend his ways and would not commit the same nature of offence in future. Confinement amounts to pretrial detention. Applicant who is middle aged/able bodied responsible citizen undertakes to become corona warrior for social cause looking to the COVID-19 Pandemic situation. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party in any manner. He further undertakes to serve the national cause by making contribution in PM Care Fund and to install Arogya Setu App.. Under these grounds, prayer for bail has been made.