KAILASH CHAND SINGHAL Vs. STATE OF U.P.

JUDGEMENT

(1.) In view of the guidelines laid down by this Court, the urgent bail applications have been directed to be heard through Video Conferencing.

(2.) Heard Sri Shivendra Raj Singhal, learned counsel for the applicant and Sri Neeraj Kant Verma, learned AGA- Ist through Video Conferencing.

(3.) The instant Anticipatory Bail Application has been filed with a prayer to grant an anticipatory bail to the applicant, namely, Kailash Chand Singhal, in Case Crime No.1044 of 2019, Under Section 420, 406, 504 and 506 IPC, Police Station- Kanker Khera, District- Meerut.