VIKAS KUNVAR SRIVASTAV - (1.) The case is called out through video conferencing.
(2.) Learned counsel for the bail-applicant Ms. Madhulika Yadav, Advocate and learned A.G.A. for the State Sri Suresh Kumar Tiwari, Advocate are connected through video conferencing in virtual hearing of the case.
(3.) The present bail-application is moved on behalf of accused-applicant-Vishal Kharwar @ Veetu, who is involved in Case Crime No.348 of 2020, under Sections 307/34 and 302 of I.P.C., registered at Police Station Chanda, District Sultanpur.;