Shree Chandrashekhar,J. - (1.) Hearing of this bail application has been convened and conducted through Video-Conferencing.
(2.) The State is represented by Mr. Abhay Kumar Tiwari, the learned A.P.P.
(3.) The previous bail applications filed by the petitioner were rejected by different Benches of this Court; Hon'ble Justice Prashant Kumar was on transfer before the second bail application on behalf of the petitioner was filed in this Court.;