KRISHAN KUMAR 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 petitioner who is in custody in connection with FIR No. 513/2021, registered at Police Station Pratapnagar, District Jodhpur for the offences punishable under Ss. 420, 419, 467, 468, 471 and 120-B of IPC and under Sec. 3/6 of Rajasthan Public Examination (Prevention of Unfairness) Act, 1992.

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