PRAKASH KUMAR Vs. STATE

JUDGEMENT

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

(2.) Heard counsel for the petitioner and perused the material available on record.

(3.) The petitioner has been arrested in connection with FIR No. 85/2020 of Police Station Sedwa, District Barmer for the offence punishable under Sections 341, 323, 458, 427/34 of IPC. He has preferred this bail application under Section 439 Cr.P.C.