JEEWANJYOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Cr.P.C. for preponement of the date of hearing in the main case which is now stated to be listed for 12/7/2022 to an early date.

(2.) Learned counsel for the applicant-petitioners has submitted that the present matter has been compromised and the statements of the parties have already been recorded.

(3.) Notice in the application.