SANJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Application is allowed as prayed for.

(3.) The accompanying order dated 8.4.2020 passed by the Principal Magistrate, Juvenile Justice Board, Rohtak is taken on record as Annexure P-9.