MADAN SINGH Vs. STATE

JUDGEMENT

(1.) Lawyers are not appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.27/2019 registered at P.S. Desuri, District Pali for the offences under Sections 420, 409, 467, 468, 471 and 379 of IPC.

(3.) Heard learned counsel for the petitioner and , learned public prosecutor.