SURENDRA SINGH DHAKAD Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this second bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 14.9.2019 by Police Station Kailaras, District Morena, in connection with Crime No.539/2019 for the offence punishable under Sections 302 , 324 , 323 , 147 , 148 , 149 of IPC. First application has been dismissed as withdrawn by this court.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 14.9.2019 and charge-sheet has already been filed. It is further submitted that there is no role attributable of the applicant, only his presence has been referred in the case. He seeks parity vis-a-vis order dated 13.7.2020 passed in M.Cr.C. No.17643/2020 (Surjeet Singh Dhakad Vs. State of M.P.). Confinement amounts to pretrial detention. He undertakes to cooperate in trial and would not be a source of embarrassment/harassment to the complainant party in any manner. He further undertakes to perform community service and to serve national cause by contributing his part of contribution in Army Central Welfare Fund and to install Arogya Setu Apps. Under these circumstances, he prayed for bail.