Sanjay Kumar Dwivedi, J. - (1.) This anticipatory bail application has been moved by Mr. Mahesh Tewari, learned counsel for the petitioners and opposed by Ms. Snehlika Bhagat, learned A.P.P. for the State.
(2.) This anticipatory bail application has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
(3.) Mr. Mahesh Tewari, the learned counsel for the petitioners undertakes to remove the defects within two weeks. On his undertaking, time for removing the defects is allowed. Now, it is the personal liability of the learned counsel for the petitioner to remove the defects within the aforesaid period. If the defects are not removed within the aforesaid period, the office is directed to place the matter before the appropriate Bench.;