SAGAR 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. 505/2019 of Police Station Subhash Nagar, District Bhilwara for the offences punishable under Sections 147, 148, 149, 323, 341, 307, 452, 427 of IPC and Section 4/25 of Arms Act. He has preferred this second bail application under Section 439 Cr.P.C.