RAJESH 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.) S.B. Criminal Misc. Interim Bail Application No. 240/2022:-

(3.) Learned counsel for the petitioner submits that the petitioner's wife is suffering from ovarian cyst and she has to be a/w connected matter] operated upon. Therefore, it is prayed that the petitioner may be enlarged on interim bail.