SUNDER LAL Vs. STATE OF HARYANA AND OTHER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) A perusal of the order, Annexure R-1, on the face of it shows that it has been passed without application of mind. The impugned order is hereby quashed. The respondents are directed to reconsider the entire matter afresh in accordance with the decision of this Court given in Crl. Misc No. 13697-M of 1999 dated 27.7.1999. Let necessary orders be passed within a period of two months from the date of receipt of the copy of this order.

(3.) Petition is allowed. No costs.