IMRANA KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the petitioner today in Court, is taken on record.

(2.) Learned counsel for the petitioner states that he could not file the certified copy of the impugned F.I.R. and prays for exemption. The exemption application is allowed.

(3.) Heard Sri N.I. Jafri, learned Senior Advocate, assisted by Sri Khalid Mahmood, learned counsel for the petitioners, Km. Meena, learned A.G.A. appearing for the State and perused the impugned F.I.R. as well as material brought on record.