MANISH AND ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicants have filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicants have been arrested on 07-02- 2020 by Police Station Billowa, District Gwalior in connection with Crime No.205/2018 registered for offence under Sections 366 and 376-D of IPC.

(3.) It is the submission of learned counsel for the applicants that false case has been registered against them which is reflected from the Court statement of prosecutrix and her husband. Material prosecution witnesses have not supported the story of prosecution and declared hostile, therefore, chance of tampering with the evidence and witnesses is remote. He undertakes to cooperate in trial. Applicants also undertake that they would not be source of harassment and embarrassment to the prosecutrix or her family members in any manner and they would not move in her vicinity. They further undertake to abide by all the terms and conditions of guidance, 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. They intend to perform community service and to serve the Nation by way of depositing some amount in the PM CARES Fund.