RANVEER Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) This Court perused the material available on record.

(3.) The petitioner has been arrested in connection with FIR No. 51/2020 of Police Station Muklawa for the offences punishable under Sections 308, 452, 323, 325, 427 & 34 of IPC. He has preferred this second bail application under Section 439 Cr.P.C.