KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE of motion to Advocate General, Haryana only.

(2.) AT the asking of the court, Mr. N.K. Joshi, Assistant Advocate General, Haryana accepts notice on behalf of the respondent No. 1.

(3.) FOR the reasons recorded above, this petition is accepted and the impugned order passed by the Additional Sessions Judge, Yamuna Nagar at Jagadhri is set aside. Ordered accordingly. The Additional Sessions Judge, Yamuna Nagar at Jagadhri will hear the revision petition after issuing notice to both the parties. Petition allowed.