JUDGEMENT
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(1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the Court.
(2.) Heard Mr. Vinay Pal Yadav, learned counsel for the petitioner, through video calling as well as learned Public Prosecutor, who is
present in the Court.
(3.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR
No.49/2020 registered at Police Station Rooppangarh for the
offence(s) under Sections 307 of IPC and 3/25 of the Arms Act .;
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