LAWS(RAJ)-2020-4-15

SHAKTIMAN SINGH Vs. STATE OF RAJASTHAN

Decided On April 20, 2020
Shaktiman Singh Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

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

(2.) This Court has perused the material available on record.

(3.) The petitioner has been arrested in connection with FIR No. 688/2019 of Police Station Mahamandir, Jodhpur for the offences punishable under Ss. 420, 467, 468 and 120-B IPC.