DHEERAJ JINDAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur shall be only through video conferencing.

(2.) This application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.133/2019, Mahila Police Station - Hanumangarh for the offences under Sections 498-A, 406, 323 and 377 IPC.

(3.) Heard and considered the arguments advanced by the learned counsel for the petitioner as well as learned counsel for the complainant at length on video conferencing through Jitsi Meet App and learned Public Prosecutor, present-in-person. Perused the material available on record.