On Wednesday, the Delhi High Court extended the interim protection from arrest granted to the suspended Former trainee IAS officer Puja Khedkar till August 29 in a case registered against her fraudulently availing attempts in the Union Public Services Commission (UPSC) examination beyond the permissible limit by faking her identity.
HC Bench of Justice Subramonium Prasad extended the protection after Khedkar’s counsel sought time to respond to the affidavit filed by UPSC opposing her anticipatory bail and filed the response.
Senior Advocate Siddharth Luthra, appearing on behalf of Puja Khedkar, submitted that the commission had served the affidavit yesterday evening and that he needed time to go through it.
The high court fixed August 29 as the next date of hearing while extending the interim protection from arrest.
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