- (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 11.06.2020 by Police Station Crime Branch, District Gwalior (M.P.) in connection with Crime No.68/2020 registered in relation to the offence punishable u/S. 34 (2) of Excise Act .
(3.)It is submitted by the counsel for the applicant that the applicant has been falsely implicated in the case. He has not committed the offence in any manner. 162 liters illicit liquor has been seized from the applicant. There is no criminal antecedent against the present applicant. He is the first offender. He is in custody since 11.06.2020. He is ready to abide by all the terms and conditions that may be imposed by this Court while considering his application for grant of bail. He has also shown his willingness to contribute an amount of Rs.10000/- towards the PM Care Fund during this COVID 2019 pandemic scenario. Under these circumstances, counsel for the applicant prays for grant of bail to the applicant.