Shree Chandrashekhar,J. - (1.) Hearing of this anticipatory bail application has been convened and conducted through Video-Conferencing.
(2.) The petitioner is apprehending his arrest in connection with Kanke P.S. Case No.5 of 2015 corresponding to G.R. No.320 of 2015 which has been lodged for the offences under section 420, 406, 467, 468, 471 and 120B of the Indian Penal Code; r/w Minimum Wages Act, 1948; r/w Employees State Insurance Act, 1948; r/w Employees Provident Fund & Miscellaneous Provisions Act, 1952.
(3.) By an interim order dated 18.12.2019, a co-ordinate Bench of this Court has granted interim protection to the petitioner. Today, by the order of the Hon'ble the Chief Justice this matter has been listed for hearing before me.;