LAWS(ALL)-2021-8-8

PARVEZ Vs. STATE OF U.P.

Decided On August 16, 2021
PARVEZ Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Shri Haseeb Alam Ansari, learned counsel for the applicant, learned A.G.A. and perused the record of the case.

(2.) An exemption application has been filed on behalf of the applicant along with present application for exempting the filing of certified copy of the F.I.R. as it could not be made available to the applicant due to COVID-19.

(3.) The exemption application is allowed.