BHAGU RAM 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.226/2021, Police Station Kareda, District Bhilwara for the offence under Ss. 363 & 354 of the I.P.C. and under Sec. 7/8 of POCSO Act and under Sec.

(3.) (1)[w](ii) of SC/ST Act. 3.Heard learned counsel for the parties. Perused the material available on record.