NARAIN LAL 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 applications for anticipatory bail have been filed by the petitioners apprehending their arrest in connection with F.I.R. No.484/2021, Police Station Nimbahera Sadar, District Chittorgarh.

(3.) Learned counsel for the petitioner submits that since petitioner Narayan Lal has already preferred a separate bail application being S.B. Criminal Misc. Bail Application No.715/2022, therefore he does not want to press the bail application qua petitioner Narayan Lal in S.B. Criminal Misc. Bail Application No.1322/2022.