DEVILAL Vs. STATE OF RAJASTHAN

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 applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.172/2021, Police Station Gadhi, District Banswada, registered for the offence punishable under Sections 147, 148, 149, 341, 323 and 307 of the Indian Penal Code.

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