ARVIND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been taken up through video conferencing in view of the outbreak of Pandemic COVID-19. CRM No.26447 of 2020

(2.) This application has been filed for placing on record Forensic Expert Report dated 20.10.2020/the Translated transcripts of the recorded telephonic conversation as Annexure A-1.

(3.) For the reasons mentioned in the application, which is duly supported by an affidavit, the application is allowed and Forensic Expert Report dated 20.10.2020 as Annexure A-1, is taken on record. CRM-M No.32873 of 2020