VISHAL KESHARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Office has placed an E-mail sent by Sri Rajrshi Gupta for providing a video link in which it is mentioned "In the above matters Senior Advocate Shri Dileep Kumar will appear and argue". A list of five cases including the present bail application is given in the said E-mail. Video link was provided and time was fixed. Sri Rajrshi Gupta appears through Video Conferencing and states that he would be arguing the matter. A copy of E-mail as placed by the office is taken on record.

(2.) Office has reported that free copy of bail rejection order is not annexed with this bail application. Learned counsel for the applicant states that the same has been misplaced and averment regarding the same to have been lost by the deponent, is made in para-19 to the affidavit. Learned counsel appearing for the first informant and learned A.G.A. for the State have no objection to proceed in the matter and thus, this Court proceeds to hear the matter on merits.

(3.) Heard Sri Rajrshi Gupta, learned counsel for the applicant through Video Conferencing, Sri Pradeep Kumar, learned counsel for the first informant and Sri Sanjay Singh, learned AGA for the State, who are physically present and perused the material on record.