Devendra Kachhawaha,J. - (1.) Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur shall be only through video conferencing.
(2.) Heard learned counsel for the petitioners as well as learned counsel for the applicant appearing through video calling and the learned Government Advocate-cum-Additional Advocate General assisted by Mr. Purohit and learned Public Prosecutors, all present- in-person, at a very great length. Perused the material available on record.
(3.) The concerned Investigating Officer is present-in-person before the Court. S.B. Criminal Writ Petition No. 429/2020: Learned counsel Mr. Moti Singh appearing through video calling stated that in this case, total 36 FIRs have been registered; that the petitioner is a political party having it registered offices at various places to fight the elections at various forums; that the petitioner party is conducting so many political activities; that the petitioner is having two MLAs; that more than 1000 workers of the petitioner's political party have been implicated as accused in various FIRs and many workers are repeatedly implicated in more than one FIR. Learned counsel want assurance from the State Government regarding fair and impartial investigation and stated that as per the prayer clause, appropriate relief(s) may kindly be granted in favour of the petitioner. ;