- (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.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.18/2020 registered at Police Station Morak, District Kota for the offence(s) under Section 386 , 504 / 34 of IPC.
(3.) Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in Court.;