JAGDISH Vs. STATE

JUDGEMENT

(1.) In wake of onslaught of COVID-19, as per guidelines, lawyers have been advised to refrain from coming to the Courts, therefore, hearing of the matter is being taken up only through video conferencing.

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.10/2021, Police Station Sanderao, Dist. Pali for the offences punishable under Ss. 353, 307/34 I.P.C. and Sec. 3/25 of the Arms Act.

(3.) Heard learned counsel for the petitioner through video conferencing and learned Public Prosecutor, present in person. Perused the material available on record.