ABID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) The petitioner has been arrested in connection with FIR No. 188/2020 of Police Station Kuchera Station, District Nagaur for the offence punishable under Sections 450, 376(2)(N) of IPC, Section 5(L)/6 of POCSO Act and Section 3(l)(w)(ii)(v)(va) of SCT/ST Act. He has preferred this bail application under Section 439 Cr.P.C.