DILIP SINGH Vs. STATE OF RAJASTHAN

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.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.171/2020, Police Stration Merta City, District Nagaur for the offence under Sections 379, 411 and 413 of I.P.C.

(3.) Heard learned counsel for the parties. Perused the material available on record.