MUKESH KUMAR ALIAS MOTTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Copy of the FIR (Annexure-P5), copy of the agreement to sell (Annexure- P6), copy of Pronote and receipt (Annexure-P7) and disclosure statement of Ombir Singh alias Mintu (Annexure-P8) attached with the criminal miscellaneous application are taken on record subject to just exceptions.

(2.) The criminal miscellaneous application stands disposed of.

(3.) The Petitioner is facing trial for the offences under Sections 302, 201, 120-B and 34 IPC.