GAYTRI DEVI 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.193/2021, Police Station Bigod, District Bhilwara for the offences under Ss. 341, 323, 354, 452 and 306 of the I.P.C.

(3.) Heard learned counsel for the parties. Perused the material available on record.