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. Learned counsel for the petitioner, at the outset, submits that the petitioner may be permitted to give representation alongwith all the relevant documents before the Superintendent of Police, Churu, which may be decided before completion of the investigation.
3. In light of such submission, this misc. petition is disposed of with a direction to the Superintendent of Police, Churu to decide the representation of the petitioner, before completion of the investigation, strictly in accordance with law. All pending applications also stand disposed of.
