HARJINDER SINGH Vs. STATE

JUDGEMENT

(1.) Present application has been filed for placing on record the statements of PW-2 and PW-3 as Annexures P-3 and P-4.

(2.) Keeping in view the averments made in the application, the same is allowed and Annexures P-3 and P-4 are permitted to be taken on record.

(3.) Present application has been filed for preponing the date of hearing of the main petition i.e. CRM-M-12633-2021, which now stands adjourned to 10/12/2021.