AASIF MOHAMMAD 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.) Learned Public Prosecutor submits that the respondent No.2 has been informed regarding pendency of the present bail application. The factual report is taken on record.

(3.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.150/2021, Police Station Mandal, District Bhilwara for the offences under Ss. 447 & 354 of the I.P.C. and under Sec. 7/8 of POCSO Act, 2012 and under Ss. 3(1)(W), 3(2) (Va) of SC/ST Act, 1989.