JUGAL KISHORE Vs. ANITA NARANG

JUDGEMENT

(1.) The present application has been filed for preponing the date of hearing of main case.

(2.) For the reasons recorded in the application, the application is allowed. The main case is preponed, and, is taken up on board for hearing today.CRM-M-25216-2022

(3.) The present petitioner became aggrieved from the above made verdict of conviction, and, consequent therewith sentence (supra), as became imposed upon him, by the learned convicting Court, and, preferred an appeal thereagainst, before the learned Additional Sessions Judge, Fazilka.