NAG SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur from 14.09.2020 to 01.10.2020 shall be only through video conferencing.

(2.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 192/2020, Police Station Shergarh (Jodhpur), registered for the offences under Sections 147, 148, 149, 307, 458, 323 and 384 of the Indian Penal Code.

(3.) Learned counsel for the petitioner appearing through video calling on 'Jitsi Meet Application' stated that no specific allegation has been levelled against the accused-petitioner; that only 'lathi' has been recovered from the accused-petitioner; that no injury which is sufficient to constitute offence punishable under Section 307 IPC has been made out or attributed to the accused-petitioner but on the contrary, has been attributed to the co-accused Kishan Singh; and that the trial will take time, therefore, benefit of bail may be granted to the present accused-petitioner.