SMT SHANKARI BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur from 14.09.2020 to 01.10.2020 shall be only through video conferencing.

(2.) Learned counsel Mr. Umesh Kant Vyas appearing on behalf of the accused-petitioner Smt. Shankari Bai through video calling stated that the item mentioned at serial number 20, titled as "Chena Ram Vs. State" has wrongly been tagged with the present bail application because the present case pertains to FIR No. 160/2020 of Police Station Kapasan, District Chittorgarh, for the offences under Sections 363, 366, 376 & 344 of the Indian Penal Code and Sections 5/6 & 26/17 of the POCSO Act, 2012 whereas, the bail application filed on behalf of the accusedpetitioner Chena Ram is related to FIR No. 37/2020 of Police Station Jaitaran, District Pali for the offences under Sections 380 and 457 of the Indian Penal Code.

(3.) In view of the submissions advanced by the learned counsel Mr. Vyas, the Registry is directed to detach the file of Bail Application No. 8204/2020 (Chena Ram Vs. State of Rajasthan) from the file of Bail Application No. 9718/2020 (Smt. Shankari Bai Vs. State of Rajasthan).