- (1.)The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 24-06-2020, in connection with Crime No.24/2020, registered at Police Station, Aswar District Bhind for the offence punishable under Sections 323 , 294 , 506 / 34 , 327 , 329 of IPC.
(2.)It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 24-06-2020 and he learnt the lesson hard way. It is further submitted that applicant is aged 18 years and he is bright student of Agriculture Science. Looking to the challenging time of COVID -19 pandemic situation, his case be sympathetically considered. Even otherwise, he learnt the lesson hard way and would mend his way and would become a better citizen. Confinement amounts to pretrial detention. He undertakes to cooperate in trial and to appear before the trial court as and when required and further undertakes that he would not be a source of harassment and embarrassment to the complainant party in any manner and would not move in his vicinity. He further undertakes to abide by all the terms and conditions of guidelines, 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. Applicant intends to perform community service.
(3.)Counsel for the State opposed the prayer and prayed for rejection of prayer of temporary bail.