SURESH 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.) Both the aforesaid bail applications shall stand decided by this common order as they arise out of the same F.I.R.

(3.) The present second bail applications have been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.75/2020, Police Station Abu Road Sadar, District Sirohi for the offences under Sections 341, 323, 427, 307/34, 324 of IPC and Section 4/25 of Arms Act.