VINIT KUMAR MATHUR, J. - (1.) The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.98/2019, Police Station Badnor, District Bhilwara for the offence under Sections 147, 148, 149, 447, 323, 302, 324 and 325 of IPC.
(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
(3.) It is submitted by learned counsel for the petitioner that the first bail application of the petitioner was rejected on 25.02.2020 with the liberty to the petitioner to file the fresh bail application after recording of the statement of the injured person before the trial court. He further submits that due to the pandemic of novel corona virus (COVID-19) prevailing in the country, the witnesses are not being examined and, therefore, the trial court is not proceeding further. In these circumstances, he has preferred the second bail application. He further submits that there is no overt act of the petitioner in the offence alleged and no injury has been attributed to him. He further submits that there is no recovery which has been effected in the present case from the petitioner, therefore, it is prayed that the petitioner may be enlarged on bail.;