LEELA 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 application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with FIR No.32/2021, registered at Police Station Rol, District Nagaur for the offence punishable under Ss. 498-A, 302 & 201 of IPC.

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