ANIL KUMAR SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Crl. Misc. No. 4882-M of 1995 as also Crl. Misc. No. 13136-M of 1994 as the same are arising out of one F.I.R.

(2.) WHILE dealing with this matter on 3.5.1995, I had passed the following orders :-

(3.) ON the adjourned date i.e. 9.5.1995, the case could not be taken up as I was on leave for two days and ultimately the matter came up for hearing on 12.5.1995. Mr. Dewan, learned A.A.G., Haryana, appeared on that date and reported to the Court that he was not prepared in the matter nor he had the brief as the matter was not shown in the list. That being the position, the case was adjourned for today. It may be mentioned here in passing that since it was reported to the Court that the matter was not listed no interim orders as such were passed on the file adjourning the matter for today but it is conceded between the parties that it was adjourned for to-day and it is for that reason that it has been shown in the urgent cause list for today.