SANDHYA MALOO Vs. STATE

JUDGEMENT

(1.) Heard the learned Advocates appearing for the parties. 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 4414 of 2020, is disposed of.

(3.) Petitioner is in custody for more than 400 days. It is submitted on behalf of the petitioner that there is no eye witness to the incident. She has been falsely implicated in the instant case.