RAKESH 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 petitioners who are in custody in connection with F.I.R.(C.R.) No.09/2022, Police Station Banar (Jodhpur Commissionerate) for the offence under Ss. 307, 353, 279, 336, 283, 379 and 120B of IPC and Sec. 4/21 of MMDR Act.

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