PRATEEK JAIN Vs. STATE OF U. P.

JUDGEMENT

(1.) As per Resolution dtd. 7/4/2021 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 Sri Avnish Kumar Srivastava, learned counsel for the applicant and learned A.G.A for State through video conferencing.

(3.) The instant anticipatory bail application has been filed with a prayer to grant an anticipatory bail to the applicant, Prateek Jain, in Case Crime No. 1906 of 2020 under Sec. 420, 467, 468, 471, 506, 406 IPC, Police Station- Sihani Gate, District- Ghaziabad.