AJAY Vs. STATE

JUDGEMENT

(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.72/2020, Police Station LaLgarh Jatan, District Sri Ganganagar for the offence under Sections 307, 323, 341 & 143 of the IPC.

(3.) Heard learned counsel for the parties. Perused the material available on record.