RAGHUNATH Vs. CBI

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 F.I.R. No. RC JDH 2018 A 0005 CBI, Jodhpur (N.C.V. No. 491/2020) for the offence under Ss. 420, 467, 468 and 471 of IPC.

(3.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.