RAHUL SWAMI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-53
HIGH COURT OF RAJASTHAN
Decided on December 07,2020

Rahul Swami Appellant
VERSUS
STATE OF RAJASTHAN 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.577/2019, Police Station Sardarshahar, District Churu for the offences under Sections 302/34 & 120-B of the I.P.C.
(3.) Heard learned counsel for the parties. Perused the material available on record.;


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