HONBLE MOHD.FAIZ ALAM KHAN,J. - (1.) Heard learned counsel for the applicant as well as Shri Anurag Kumar Singh, learned counsel appearing for C.B.I. through Video Conferencing and perused the record.
(2.) This anticipatory bail application has been filed by the applicant- Har Govind Verma, as he apprehends his arrest in connection with Case No. 1111 of 2017 RC No. 09(A) 2016, under Sections 120-B, 409, 420, 467, 468, 471, 477-A I.P.C. and Section 13(2) read with Section 13(1)(d) of P.C. Act, 1988 and Sections 65, 66, 66(C) and 66(D) of Information Technology Act, Police Station CBI/ACB, Lucknow.
(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in this case and he has not committed any offence. He is aged about 65 years and having regard to the Covid-19 Pandemic in all probability the applicant, if lodged in jail, may be infected with Covid-19 virus.;