BHOLA 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.) This Court perused the material available on record.

(3.) The petitioner has been arrested in connection with FIR No.119/2019 of Police Station Kathumar, District Alwar for the offence punishable under Sec. 306 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.