SK. MOHAMMAD SOYAB @ PAPPU Vs. STATE

JUDGEMENT

(1.) The learend advocate for the petitioner undertakes to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the Court. Subject to such undertaking. the application is taken up.

(2.) The application being CRAN 2516 of 2020 accordingly disposed of.

(3.) It is submitted by the learned Advocate appearing for the petitioner that the petitioner has been falsely implicated in the said case. It is further submitted that the petitioner is the brother-in-law of the victim and is languishing in jail for nearly 152 days.