KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application under Section 482 Cr.P.C. for placing a copy of challan on record.

(2.) For the reasons mentioned in the application, the same is allowed. Accompanying document is taken on record as Annexure P-2.

(3.) This is an application under Section 482 Cr.P.C. for the addition of offence under Section 7-A of the Prevention of Corruption Act (hereinafter to be referred as 'the Act') in the head note and prayer clause of the petition.