KARMVEER 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 second application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.290/2018, Police Station Bichiwara, District Dungarpur for the offence under Sec. 19/54A of Excise Act.

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