DEVENDRA KACHHAWAHA,J. - (1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
(2.) Heard learned counsel for the petitioner appearing through video calling and the learned Government Advocate-cumAdditional Advocate General assisted by the learned Public Prosecutor, present-in-person. Perused the material available on record.
(3.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 252/2020, Jodhpur Rural Anti Corruption Bureau, Jodhpur, registered for the offence under Section 7 of the Prevention of Corruption Act.;