- (1.) Matter has been listed from the defect side. Defects pointed out by Registry is waived at this stage. Counsel for the petitioner is directed to remove the defects at the later stage after resumption of the Court work in routine manner.
(2.) Heard learned counsel for the petitioners through video conferencing. Learned Public Prosecutor is present in Court.
(3.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.124/2020 registered at Aarakshi Kendra Hindoli, District Bundi for the offence(s) under Sections 147 , 148 , 149 , 341 , 323 , 453 and 307 of IPC.;