SIDDHARTH,J. - (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.) No objection has been received online by learned A.G.A. Heard Akash Tomar, learned counsel for the applicant through Video Conferencing. Order on Criminal Misc. Exemption Application
(3.) This exemption application is allowed. Order on Criminal Misc. Anticipatory Bail Application ;