CHANDRAPAL Vs. STATE OF U.P.

JUDGEMENT

(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 the State through video conferencing.

(3.) The instant anticipatory bail application has been filed on behalf of the applicant,Chandrapal , with a prayer to release him on bail in Case Crime No.16 of 2021, under Section-135 of Electricity Act , Police Station-Anti Power Theft Thana, Fatehpur , District- Fatehpur , during pendency of trial.