BADIR SK. Vs. STATE

JUDGEMENT

(1.) Petitioner undertakes to affirm and stamp the petition/application as per Rules within a month of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.

(2.) Accordingly, the application being CRAN 3516 of 2020 is disposed of.

(3.) Petitioner is in custody for 60 days.