SUNNY GODARA Vs. STATE
LAWS(RAJ)-2020-10-81
HIGH COURT OF RAJASTHAN
Decided on October 14,2020

Sunny Godara Appellant
VERSUS
STATE Respondents

JUDGEMENT

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 application for anticipatory bail has been filed by the petitioner apprehending his arrest in connection with F.I.R. No.453/2019, Police Station Sangaria District Hanumangarh.
(3.) Heard. Perused the material available on record.;


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