BILAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) State counsel states that the case is fixed for today in the Court of the Additional Sessions Judge, Gurgaon, for arguments and it will be concluded in this very month.

(2.) In view of his statement at the bar, the petition is dismissed. However, the trial Court is directed to conclude the case in this very month. Necessary intimation be sent to the concerned Court.