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.34/2020, Police Station Rageshwari Gas Terminal (Ravlinadi), District Barmer for the offence under Sections 354 (D), 376-(2)(N) of the IPC and under Sections 3, 4, 5g, 6, 11(iv) and 12 of the POCSO Act, 2012 and under Section 67A of IT Act.
(3.) Heard learned counsel for the parties. Perused the material available on record.;