HONBLE SIDDHARTH,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 applicant and learned A.G.A for State through video conferencing.
(3.) The instant anticipatory bail application has been filed with a prayer to grant an anticipatory bail to the applicant,Parveen Gupta, in Case Crime No. 1131 of 2019, under Sections- 419, 420, 467, 468, 471, 506 IPC, Police Station- Indirapuram, District- Ghaziabad.;