SANTOKH KUMAR Vs. MOHAN SINGH AND ANR

JUDGEMENT

(1.) Prayer in the instant application is for preponing the date of hearing fixed in the main case bearing Crl.R. No. 827 of 2010.

(2.) Notice of the application.

(3.) Mr. S.K. Sharma, Advocate, accepts notice on behalf of respondent No. 1-complainant, whereas Mr. Gaurav Garg Dhuriwal, learned AAG Punjab, accepts notice on behalf of respondent State.