PAHAD SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This third bail application has been filed by the applicant under Section 439 Cr.P.C.

(2.) After investigation, the police has already filed charge sheet against inter-alia the applicant for offence under Section 419, 420, 467, 468, 471 and 120B of IPC. The matter is posted for charge arguments before the trial court since 15.02.2020.

(3.) It is submitted that on account of spread of COVID-19 pandemic, the accused applicant, who is lodged in Central Jail, Udaipur was not produced before the trial court and, therefore, charge arguments could not be heard.