STATE OF CHHATTISGARH Vs. RAJNESH SINGH

JUDGEMENT

(1.) Shri S.C. Verma, Advocate General with Shri Jitendra Pali, Dy. Advocate General for the State/petitioners and Shri A.K. Behra, Sr. Advocate with Shri A.V. Sridhar and Shri Keshav Prasad Gupta, Advocate for the respondent No. 1.

(2.) This is an application for exemption from filing typed copies of documents.

(3.) On due consideration, the application (I.A. No. 1) is allowed and the petitioner is exempted from filing typed copies of documents.