SHEKHAR KUMAR YADAV,J. - (1.) As per Resolution dated 07.04.2021 of the Committee of this Court for the purpose of taking preventive and remedial measures and for combating the impending threat of COVID-19, this case is being heard by way of virtual mode.
(2.) Heard learned counsel for the applicants and learned A.G.A for the State through video conferencing.
(3.) The instant anticipatory bail application has been filed with a prayer to grant anticipatory bail to the applicants in Case Crime No.019 of 2021, under Sections 498-A, 377, 307, 323, 504, 506 IPC and Section 3/4 Dowry Prohibition Act at Police Station Dibai, District Buland Shahar.;