BHERU LAL 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 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.138/2021, Police Station Baneda, District Bhilwara for the offence under Sec. 377 of the I.P.C. and under Sec. 9 of the Rajasthan Bovine Animal Act.

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