SUMAN SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The application is allowed. Annexures P-6 and P-7 are taken on record.

(3.) For the reasons mentioned in the application, the same is allowed and CRM-M-5695-2019 is taken on board today itself.