LOVEPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing. CRM-25314-2021

(2.) This is an application under Sec. 482 Cr.P.C., for an early hearing of the main petition, which is fixed for hearing on 27/10/2021.

(3.) On the asking of this Court, Mr. Avtar Singh Sandhu, Addl. A.G.Punjab, accepts notice on behalf of respondent No.1-State.