LAWS(P&H)-2026-3-52

AJAY Vs. STATE OF HARYANA

Decided On March 09, 2026
AJAY Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This application is for placing on record Annexures P-5 and P-6.

(2.) Heard.

(3.) For the reasons stated in the application, the same is allowed and Annexures P-5 and P-6 are taken on record subject to all just exceptions.