SALIM 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 application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.169/2021, Police Station Dungla, District Chittorgarh for the offences under Ss. 341, 323, 325, 326 and 34 of IPC.

(3.) Heard. Perused the material available on record.