KIMAT LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The application is allowed, as prayed. Medical documents are taken on record as Annexures P-3 and P-4 (Colly) subject to all just exceptions. CRM-28821-2020:

(2.) The application is allowed, as prayed. FSL report is taken on record as Annexure P-5, subject to all just exceptions. CRM-2656-2021:

(3.) The application is allowed, as prayed. Post-mortem report is taken on record as Annexure P-6 subject to all just exceptions.