POORA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Counsel for the petitioner limits his argument that the standing arrest warrant issued by the learned Court below be converted into bailable warrant, and that the petitioner is ready and willing to surrender before the learned trial court and apply for bail. Learned counsel for the petitioners relied upon the precedent law laid down by the Hon ble Apex Court in Inder Mohan Goswami & Another Vs. State of Uttaranchal & Others , 2008 AIR(SC) 251.

(3.) Learned Public Prosecutor opposed the aforesaid submission made on behalf of the petitioner.