- (1.) The Court is convened through Video Conferencing.
(2.) This petition is directed against order dated 27.01.2020 passed by the High Court of Judicature for Rajasthan at Jaipur in S.B. Criminal Miscellaneous Bail Application No. 136 of 2020 whereby the High Court dismissed the bail application filed by the petitioner herein in connection with Session Case No.13/2019, arising out of FIR No.70/2019, registered at Police Station Lalkothi, District Jaipur, Rajasthan for the offence(s) under Section(s) 147, 333 and 353 of the Indian Penal Code. .............2/-
(3.) Heard learned counsel appearing on behalf of the petitioner as also the learned Advocate General appearing on behalf of the respondent ? State and carefully perused the material placed on record.;