MANPREET KAUR Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 10168/2018 (Exemption)

(2.) The allegations against the petitioner are that the petitioner along with the co-accused committed above offences against several persons and took money for the purposes of securing VISAs for them. It is alleged that the petitioner received money in her account.

(3.) Learned counsel for the petitioner submits that the petitioner has to take her graduation examinations of B.Com (Hons.) Course. The examination hall ticket has been produced which shows that the last examination of the petitioner is scheduled for 11.06.2018.