LAWS(SC)-2022-12-10

SUNITA DEVI Vs. STATE OF HARYANA

Decided On December 02, 2022
SUNITA DEVI Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel appearing for the parties.

(3.) It is submitted on behalf of the appellants that both of them have joined investigation.