SAUMITRA DAYAL SINGH,J.:-- - (1.) The matter has been placed today in the additional cause list, in Chambers.
(2.) Heard Sri Nigamendra Shukla, learned counsel for the informant and Sri Vikash Goswami, learned AGA for the State through video-conferencing; and Rakesh Kumar Rathore, learned counsel for the applicant,through his registered Mobile No-9415305897 connected to the hearing through speaker phone function. All counsel could hear each other. Such an adjustment had to be made in the interest of justice as despite repeated efforts, Shri Rathore could not join the video conference. Procedures remain handmaids of justice. Unless such modified course had been adopted, hearing could not have been held today, rendering administration of justice subservient to technicalities. In any case, no counsel had any objection to the procedure thus adopted.
(3.) The instant bail application has been filed on behalf of the applicant -Pramod Kumar Singh @ Bhola with a prayer to release him on bail in Case Crime No-783 of 2018, under Sections-384, 504, 506 I.P.C. and 66-Ka IT Act 2000, Police Station-Karchhana, District-Prayagraj, during pendency of trial.;