RAHUL KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) As per Resolution dated 07.04.2021 of the Committee of this Court for the purpose of taking preventive and remedial measures and for combating the impending threat of Covid-19, this case is being heard by way of virtual mode.

(2.) Heard learned counsel for the applicants, and learned A.G.A for the State through video conferencing.

(3.) The instant anticipatory bail application has been filed on behalf of the applicants,Rahul Kumar, Atul,Sumit, Nikhil,Anshul Tinkal alias Pramod,Anil Gupta,Satyawati alias Shashibala and Suresh Chandra , with a prayer to release them on bail in Case Crime No. 400 of 2020, under Sections- 188,269,270,323,504,308 I.P.C., Police Station- Gunnaur, District-Sambhal , during pendency of trial.