ARVIND NAT 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.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.175/2020, Police Station Chopasani Housing Board, District Jodhpur for the offences under Sections 323, 341, 307 & 143 of the I.P.C.

(3.) Heard learned counsel for the parties. Perused the material available on record.