SANJAY KUMAR RAI Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) This application is filed on behalf of the applicant/appellant with a prayer that he may be allowed to file the accompanying appeal without enclosing therewith the requisite Stamp Paper, Court fee, etc., as well as without submitting the hard copy of the paper book.

(2.) For the reasons mentioned in the application, coupled with submissions made at the Bar, the instant application is allowed and the applicant/appellant is permitted to file the accompanying appeal, being CrlA(D) No.12/2020; CrlM No.460/2020, without enclosing therewith the requisite Stamp Paper, Court fee, etc., as well as the hard copy of the paper book. It is, however, directed that the said deficiency shall be immediately made good by the applicant/appellant, as and when the prevailing lockdown period, announced by the Government on account of outbreak of COVID-19 Pandemic, comes to an end and the Courts start functioning in the normal manner.

(3.) CrlM disposed of as above.