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 second 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.128/2020, Police Station Anti Corruption Bureau, District Jodhpur for the offences under Section 120-B of IPC and under Section 7 of the Anti Corruption Act.
(3.) Heard learned counsel for the parties. Perused the material available on record.;