AAMIL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard A. Kumar Srivastava, learned counsel for the applicants, learned A.G.A. for the State and perused the record of the case.

(2.) An exemption application has been filed on behalf of the applicants 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 applicants due to COVID-19.

(3.) The exemption application is allowed.