VIVEK @ GOLDI Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) Crl. M.A. 9380/2020 is an application for exemption from filing a certified copy of order dated 22nd June, 2020 and a copy of the FIR. CRL. BAIL APPLNs. 1748/2020 and 2284/2020 Page 2 of 3 M.A. 9380/2020 is an application for exemption from filing a certified copy of order dated 11th August, 2020 and a copy of the FIR.

(3.) Allowed, subject to all just exceptions. Applications are disposed of.