ABID Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic.

(2.) Present application has been filed under Section 482 Cr.P.C. seeking exemption from filing original Power of Attorney, as the same is not available to the counsel due to COVID-19.

(3.) In view of the averments made in the application, same is allowed. Main Case