HASINA Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRM-20037 of 2018 Annexure P-1, is taken on record subject to just exceptions. Exemption in filing certified copy thereof, is granted.

(2.) Application is disposed of.

(3.) CRR No. 1879 of 2018 Petitioner is aggrieved of order dtd. 14/5/2018 passed by learned Additional Sessions Judge, Karnal, vide which application under Sec. 311 Cr.P.C., seeking comparison of recording of CD (Ex.MO/1) with the voice of the accused has been dismissed.