RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-19).

(2.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.223/2021, Police Station Bilara, District Jodhpur, for the offence under Ss. 457 and 380 of IPC.

(3.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material available on record.