Pushpendra Singh Bhati - (1.) In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned.
(2.) This Court perused the material available on record. The petitioners have been arrested in FIR No.71/2021 of Police Station Chitalwana, District Jalore for the offences punishable under Sections 384/34 and 386/34 IPC. They have preferred these bail applications under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioners submits that the offences alleged against the present petitioners are triable by Magistrate.;