Madhya Pradesh High Court
Neeraj Sharma vs The State Of Madhya Pradesh on 23 September, 2020
Author: Shailendra Shukla
Bench: Shailendra Shukla
1
THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
M.Cr.C. No.29477 of 2020
(Neeraj Sharma vs. State of MP)
Indore, dated :23.09.2020
Shri Shankar Lalwani, learned counsel for the applicant is
present in person through Video Conferencing.
Shri Ayush Agrawal, learned Public Prosecutor for the non-
applicant - State is present in person through Video
Conferencing.
Heard. Perused the case diary.
This is second application under Section 439 of Cr.P.C. for
grant of bail. Applicant - Neeraj Sharma S/o Kailash Chandra
Sharma is implicated in Crime No.272/2019 registered at Police
Station - Baghana, District Neemuch for the offence punishable
under Section 304-B of IPC and he is in custody since
22.10.2019.
His first bail application was dismissed as withdrawn vide order dated 03.02.2020 passed in MCRC No.3884/2020 with liberty to file fresh application after examination of parents of the deceased.
Learned counsel for the applicant submits that due to Covid-19 Pandemic situation, evidence is not being taken up in the Courts and bail has been sought in view of present situation.
Per contra, learned Public Prosecutor for the State has opposed the bail application.
Considered.
It is true that due to Covid-19 Pandemic situation, evidence is not being taken up since many months hence, it would be 2 THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE M.Cr.C. No.29477 of 2020 (Neeraj Sharma vs. State of MP) appropriate to grant bail to the applicant. Without commenting upon the merits of the case, this bail application is allowed and it is directed that applicant - Neeraj Sharma shall be released on bail temporarily for a period of 60 (Sixty) days subject to his furnishing a bail bond of Rs.50,000/- (Rupees Fifty thousand only) with one local surety in the like amount to the satisfaction of the Trial Court/Committal Court and an undertaking that he will surrender before the concerned Court immediately after expiry of 60th day from the date of his release. Learned Trial Court shall examine parents of the deceased only after surrender of the applicant.
A copy of this order be sent to the Court concerned for compliance.
M.Cr.C. No.29477/2020 is allowed and stands disposed of Certified copy as per rules.
(Shailendra Shukla) Judge gp Digitally signed by Geeta Pramod Date: 2020.09.24 10:59:06 +05'30'