ROHIT GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 10/9/2021, the following order had been passed by this court:-

(2.) Thereafter, the former SSP, Ambala, having filed a reply to the petition, stating therein that as per the video recording, the petitioner time and again had tried to pressurize the victim, by taking the name of the State Home Minister.

(3.) However, learned counsel for the petitioner had submitted on 2/11/2021 that if the video clip would be seen, it would be found that there was no such pressure exerted, with it also contending that the reply of the SSP was contradictory in itself, if paragraphs 2 and 4 thereof were read.