JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The aforesaid presence is recorded through video conferencing since proceedings are being conductd in virtual court.

(2.) With the consent of parties, application (Crl.Misc.No.1682 of 2021 In Crl. Revision No.1314 of 2021) for preponement of the date in the main petition is allowed and the petition is taken up for hearing and final disposal today itself.

(3.) Reply dtd. 14/12/2021 on behalf of respondent-State in Crl.Misc.No.M-48705 of 2021 is also taken on record.