DAVINDER SINGH KOONER Vs. STATE OF PUNJAB

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.) For the reasons mentioned in the application, the same is allowed and CRM-M-33553-2020 is taken on Board today itself.

(3.) Annexure P-3 is taken on record. The application is allowed.