ABLAPL/16228/2020
2021 Latest Caselaw 1260 Ori

ABLAPL No. 16228 of 2020

02. 03.02.2021 This matter is taken up by video conferencing mode.

Heard.

Considering the submission and on going through the FIR; the apprehension of the Petitioner as to his arrest and likely detention in the case does not appear to be well founded.

Accordingly, the ABLAPL stands disposed of granting liberty to the Petitioner to renew his prayer afresh in case the cause of action so arises in future.

As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020.

Aks (D. Dash) Judge