SIYOPRAKASH 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 petitioner has been arrested in connection with F.I.R. No.329/2009, Police Station Kotwali, District Sriganganagar for the offence punishable under Sec. 227 of IPC. He has preferred this interim bail application under Sec. 439 of Cr.P.C.

(3.) Heard learned counsel for the parties. Perused the material on record.