GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19. CRM-17662-2020

(2.) Prayer in this application filed under Section 482 Cr.P.C. is for exemption from filing the original attested power of attorney of the petitioner from Central Jail, Kapurthala.

(3.) Prayer for exemption from filing the original attested power of attorney of the petitioner from Central Jail, Kapurthala on account of COVID-19 is accepted with the condition that the petitioner shall deposit the required document within a period of one month when the situation becomes normal from the COVID-19 effect.