SHARWAN Vs. STATE

JUDGEMENT

(1.) S.B. Criminal Misc. Bail Application No. 767/2022

(2.) 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).

(3.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 206/2021, Police Station Rajeev Gandhi Nagar, District Jodhpur for the offence under Ss. 341, 307, 327 of IPC and Ss. 3/25, 5/25 and 27 of Arms Act.