PUSHPENDRA SINGH BHATI, J. - (1.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
(2.) In Bail Application No.11253/2020: This Court perused the material available on record. The petitioners have been arrested in connection with FIR No.24/2010 of Police Station Kelwara, District Rajsamand for the offences punishable under Sections 409, 467, 468, 471 and 120-B of IPC. They have preferred this bail application under Section 439 Cr.P.C.
(3.) Learned GA cum AAG assisted by learned Public Prosecutor opposed the bail application.;