AKASH GUJAR Vs. STATE

JUDGEMENT

(1.) Lawyers are not 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.143/2021, Police Station Hamirgarh, District Bhilwara for the offences under Ss. 379, 467, 468, 120B of IPC read with Sec. 4/21 MMDR Act.

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