ALOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM-40887-2021 1 Present application has been filed for preponing the date of hearing of the main petition i.e. CRM-M-13385-2021, which now stands adjourned to 6/4/2022.

(2.) Notice of the application to the counsel opposite.

(3.) Mr. Sandeep Singh Deol, learned Deputy Advocate General, Punjab, who is present in Court, accepts notice on behalf of respondent-State and Mr. Naveen Sharma, Advocate, who is also present in Court, accepts notice on behalf of respondent No.2-complainant and they have no objection for the grant of the prayer as raised in the present application.