NARENDRA KUMAR JOHARI,J. - (1.) The case has been taken up through video conferencing.
(2.) Learned counsel for the applicant and counsel for the complainant are connected. Learned AGA is also available.
(3.) Counter affidavit of counsel for informant and rejoinder affidavit of learned counsel for the applicant are on record but there is no counter affidavit on behalf of State yet.;