SHER SINGH 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.06/2019 registered at Police Station Gulabpura, District Bhilwara for the offence punishable under Ss. 419, 420, 467, 468, 471 & 120-B of IPC.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.