- (1.)Matter is heard through Video Conferencing.
(2.)The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 28/9/2019 by Police Station Dehat, District Bhind in connection with Crime No. 22/2015 registered for the offences punishable under Section 363, 366, 366A, 376 of IPC and Section 5 /6 of POCSO Act.
(3.)It is the submission of learned counsel for the applicant that false case has been registered against the applicant which is clear from statement of prosecutrix recorded under Section 164 of Cr.P.C. and he is suffering confinement since 28/9/2019; whereas, charge-sheet has already been filed. Confinement since 28/9/2019 amounts to pretrial detention. Looking to the prevailing condition of COVID-19, he seeks bail on sympathetic grounds also. He undertakes to cooperate in trial and would not be a source of embarrassment or harassment to the complainant party, in any manner and would not move in their 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. Further looking to the situation of pandemic, he intends to perform community service by serving the Nation by contributing his part by installing Arogya Setu App and by contributing in PMCARES Fund, in case bail is granted.