GOPAL Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application u/S.439, Cr.P.C . for grant of bail.

(2.) Applicant has been arrested on 23.06.2020 by Police Station Dharnavada, District Guna (M.P.) in connection with Crime No.19/2006 registered for offence under Section 307 , 452 , 323 , 427 , 147 , 148 and 149 of IPC.

(3.) It is submitted by learned counsel for the applicant- Gopal that this is the case of bail jump. The applicant is aged around 65 years. Earlier the applicant was on bail but due to his illness, he failed to appear before the trial Court on the dates fixed. As a result thereof, his bail bonds were forfeited and warrant of arrest was issued against him, thereafter, the applicant has surrendered before the trial Court. Now he is in custody since 23/06/2020. It is further submitted that the applicant shall regularly appear before the trial Court and to show his bona fide intention, he is ready to deposit a sum of Rs.500/- from the previous bond amount. Hence, prays for grant of bail to the applicant. Applicant further undertakes 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- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.