PARUPKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM -36049 -2014 Prayer in this application, filed under Section 482, Cr.P.C., is for for grant of exemption from filing the certified copy of documents, Annexures P1 to P3.

(2.) AFTER hearing the learned counsel for the applicantpetitioners and going through the contents of the application, applicants are exempted from filing the certified copy of Annexures P1 to P3.

(3.) REGISTRY of this Court is directed to make the necessary amendment in the memo of parties enclosed with the main petition.