BRIJ MOHAN MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Heard learned counsel for the petitioner appearing through video calling and the learned Government Advocate-cumAdditional Advocate General assisted by the learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 255/2020, Anti Corruption Bureau, Udaipur, Police Station CPS ACB Jaipur, registered for the offences punishable under Section 07 and 07-A of the Prevention of Corruption (Amended) Act, 2018 and Section 120 of the Indian Penal Code.