RAKESH CHOUDHARY Vs. STATE
LAWS(RAJ)-2020-9-99
HIGH COURT OF RAJASTHAN
Decided on September 28,2020

Rakesh Choudhary 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 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.146/2020, Police Station Boranada, District Jodhpur for the offence under Section 436 of the IPC.
(3.) Heard learned counsel for the parties. Perused the material available on record.;


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