ARUN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Cr.P.C. for preponement of the date of hearing in the main case from 6/12/2021 to an early date.

(2.) Notice in the application.

(3.) On advance notice, Mr. Praveen Bhadu, AAG, Haryana, appears and accepts notice on behalf of the non-applicant/State of Haryana and Ms. Kamlesh, Advocate appears on behalf of non-applicant/respondentNo.2 and have submitted that they have no objection in case the present application is allowed and the date of hearing in the main case is preponed from 6/12/2021 to today itself for final disposal.