PARAS RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON 29.4.2005, the following order was passed :- "Learned counsel submitted that petitioners are facing prosecution in a private complaint on account of clerical mistake in Fard Badar proceedings. Learned counsel refers to relevant averments in para 4, which on reproduction read as under :-

(2.) I have heard learned counsel for the parties.