LAWS(P&H)-2023-1-105

ATUL SYAL Vs. STATE OF U.T. CHANDIGARH

Decided On January 09, 2023
Atul Syal Appellant
V/S
STATE OF U.T. CHANDIGARH Respondents

JUDGEMENT

(1.) Application is allowed as prayed for.

(2.) Video recording of CCTV footage dtd. 28/7/2022, is taken on record, subject to all just exceptions.

(3.) Custody certificate dtd. 8/1/2023 and status report dtd. 19/12/2022, filed by way of affidavit of Ms. Palak Goel, Deputy Superintendent of Police (East), U.T. Chandigarh, on behalf of respondent-U.T., are taken on record.