LADULAL REGAR 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.) he 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.515/2021, Police Station Subhashnagar, District Bhilwara for the offences under Ss. 376, 286 and 452 of the I.P.C.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.