PUSHPENDRA SINGH BHATI,J. - (1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.
(2.) Heard learned counsel for the parties and perused the material available on record.
(3.) The petitioner has been arrested in connection with FIR No.93/2020 of Police Station Asind, District Bhilwara for the offence punishable under Sections 147, 148, 149, 323, 341, 325 & 302 IPC. He has preferred this second bail application under Section 439 Cr.P.C.;