LAYAK SINGH Vs. STATE OF M.P

JUDGEMENT

(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 by Police Station Saraichhola, District Morena in connection with Crime No.05/2019 registered in relation to the offence punishable under Sections 307 , 353 , 323 , 294 , 186 , 332 , 395 , 397 , 398 , 394 , 147 , 148 , 149 of IPC and sections 11/13 of M.P.D.V.P.K. Act.

(3.) It is argued by counsel for the applicant that the applicant is in custody since 28.1.2020. It is argued that the application be treated as interim bail looking to the fact that there is no other major male member in the family to look after the family. He has been falsely implicated owing to the fact that he is the Chacha of the main accused and is residing in the neighbourhood. He is ready to abide by all the terms and conditions as may be imposed by this Court. The applicant has shown his willingness to cooperate in the pandemic situation of COVID-19 and is ready to contribute an amount of Rs.5,000/- towards the PM Cares Fund. Under these circumstances, counsel for the applicant prays for grant of interim bail to the applicant.