SUNIL KAMRA Vs. STATE

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) These criminal revision petitions have been preferred claiming the following reliefs: Revision No.387/2020:

(3.) Learned counsel for petitioner-Sunil Kamra submits that the petitioner is a Cluster Branch Head, Indusind Bank, Branch Bhagat Singh Colony, Alwar Byepass Road, Bhilwadi.