BADALVIDHUDI Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 15/6/2023, following order was passed by this Court:-

(2.) Today, it is conceded by learned State counsel that the petitioner has joined the investigation, but it is submitted that recovery of Rs.10,000.00 which had come to the share of the petitioner, has not been got effected.

(3.) However, as per the status report filed by the State itself, the amount has already been spent by the petitioner.