NARENDRA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-9-116
HIGH COURT OF RAJASTHAN
Decided on September 28,2020

NARENDRA Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Vinit Kumar Mathur, J. - (1.) Lawyers are not 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 Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.162/2020, Police Station Jhadol, District Udaipur for the offences under Sections 436, 447 IPC.
(3.) Heard learned counsel for the petitioner and learned public prosecutor on Jitsi Meet Application.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.