SHER SINGH Vs. STATE OF M.P .

JUDGEMENT

(1.) This is first application under Section 439 of CrPC for grant of bail.

(2.) The applicant has been arrested on 10/6/2020 in connection with Crime No.143/2020 registered at Police Station Dimni, District Morena for offence under Section 34 (2) of Excise Act .

(3.) It is submitted by learned counsel for the applicant - Sher Singh that the applicant has been falsely implicated. He has not committed any offence. There is allegation of recovery of 60 litres of liquor from the joint possession of the applicant and co-accused Murari. Co-accused Murarilal has already been granted bail by this Court by order dated 08/7/2020 passed in MCRC No. 21325/2020 and the case of the present applicant is also on the same footing. Hence, prayed for grant of bail to the applicant on the ground of parity. He 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-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.