Jaspreet Singh, J. - (1.) The Court has heard Sri Pranshu Agarwal, learned counsel for the applicant and Shri J.S. Tomar, learned AGA via video conference.
(2.) On application for Amendment in the memo of Bail Application
(3.) At the outset, it will be relevant to mention that the learned counsel for the applicants had moved an application for amendment in the bail application and had sought to add two more Sections, in the bail application, with which the applicants have been challaned and remanded.;