SUMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application for pre-ponment of hearing in the main petition which is fixed for 8/9/2021.

(2.) The application stands accepted. The main petition is pre-poned and taken up today.

(3.) The motive for the incident, as per the prosecution version, was money dispute between the accused and the deceased. On statement made by the complainant to the police, formal FIR was registered.