FAGA RAM Vs. STATE

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.) Heard learned counsel for the petitioner and learned counsel for the complainant appearing through video conferencing so also learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 90/2021, Police Station Sanderao, registered for the offences under Ss. 498A, 304B and 201 IPC.