PINTOO GAUTAM & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. No. 14621/2014 (for exemption) Exemption, as prayed for, is allowed, subject to all just exceptions. This application stands disposed of. CRL.M.C. 4234/2014

(2.) Issue notice.

(3.) The petitioners as well as complainant/respondent No.2 are present in person, and are identified by SI Sunny Kumar PS Rani Bagh.