- (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, these applications have 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 applicants have filed this first application u/S 439 Cr.P.C . for grant of bail. The applicants have been arrested by Police Station Civil Line, District Vidisha in connection with Crime No.92/2020 registered in relation to the offence punishable under Sections 420 , 471 , 468 , 467 of IPC.
(3.)It is submitted by counsel for the applicants that the investigation is over in the matter and charged sheet has been filed on 6.5.2020. It is submitted that as per the prosecution story the allegation against the present applicants are that despite of the fact there is already an interim order of status quo in S.A. No.522/2016 with respect to Waqf property of which the litigation is going on, the applicants are trying to sell the property to some other person and has already entered into an agreement to sell. On the basis of the aforesaid allegation the offence has been registered under the aforesaid sections. The applicant-Manoj Yadav is in custody since 18.3.2020 and applicant-Sachin Yadav is in custody since 23.4.2020. There is no further requirement of custodial interrogation of the present applicants. They are the first offender and they have shown their willingness to cooperate in the pandemic situation of COVID 19 and is ready to contribute an amount of Rs.15,000/- each towards the PM Care Fund.