RASHID ALI & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 19004/2014 (for exemption) Exemption, as prayed for, is allowed, subject to all just exceptions. The application stands disposed off.

(2.) Issue notice.

(3.) Petitioners as well as complainant/respondent No.2-Ambar @ Irfana are present in person and are also identified by the Investigating Officer/ SI Neeraj Kumar, Police Station Welcome Colony.