SURESH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Learned counsel for the State has filed short reply by way of affidavit of Shri Rattan Singh, Superintendent, District Jail, Gurugram along with Annexures R-1 and R-2/T. The same are taken on record.

(2.) Another report of Shri Ramesh 509 MHC, Police Station Farrukh Nagar has also been filed, which is endorsed by the SHO, Police Station Farrukh Nagar. The same is also taken on record.

(3.) Heard learned counsel for the parties.