KAILASH CHOPRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present case has been heard through video conference.CRM-30890-2020

(2.) The present application under Sec. 482 Cr.P.C. has been filed for impleading Prem Madan, complainant in the present petition as respondent No.2.

(3.) For the reasons mentioned in the application, the same is allowed. Prem Madaan is impleaded as respondent No.2.