RAHUL KUMAR GAUTAM Vs. STATE

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 applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.227/2021, Police Station Kuchera,

(3.) District Nagaur for the offences under Ss. 420, 406 of IPC and Ss. 66C and 66D of IT Act.