MAYA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) As per Resolution dated 07.04.2021 of the Committee of this Court for the purpose of taking preventive and remedial measures and for combating the impending threat of Covid-19, this case is being heard by way of virtual mode.

(2.) Heard learned counsel for the applicant and learned A.G.A for the State through video conferencing.

(3.) Order on Criminal Misc. Exemption Application This exemption application is allowed.