IQBAL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.

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

(3.) The petitioner has been arrested in connection with FIR No.147/2018 of Police Station Khunkhuna, District Nagaur for the offence punishable under'Sections 367-D,'458,'354-D,'509'&'384'of IPC. he has preferred this bail application under Section 439 Cr.P.C.