PANKAJ Vs. STATE

JUDGEMENT

(1.) Lawyers are abstaining from work 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 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.209/2020, Police Station Kherwada, District Udaipur for the offences under Sections 147, 148, 149, 186, 307, 332, 353, 283, 427, 435, 436, 117, 188, 153-A, 505, 387, 440, 269, 270 and 120-B of IPC and Section 3/25 of Arms Act and Section 51 of Disater Management Act and 8-B of National Highway Authority Act and Section 3 PDPP Act.

(3.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.