Vinit Kumar Mathur, J. - (1.) Lawyers are not physically 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.146/2020, Police Station Desuri, District Pali for the offence under Sections 307, 333 and 353/34 of IPC and Section 3/25 of Arms Act.
(3.) Heard learned counsel for the parties. Perused the material available on record.;