SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM No. 24225 of 2016 in CRR No. 2793 of 2016 Heard.

(2.) For the reasons mentioned in the application, the same is allowed. Delay of 74 days in filing the revision petition is condoned. Main cases

(3.) This order shall dispose of above-mentioned two connected revisions as both have arisen from same FIR.