MANJIT KAUR AND ANR., Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of above mentioned two petitions bearing Nos. Crl. Misc. No. M - 25497, 31394, 26371, 25959 of 2008 as they arise out of the same FIR.

(2.) AT the time of issuing notice of motion, following order was passed by this Court on 30.9.2008 in Crl Misc. No. 25497 of 2008:

(3.) LEARNED State counsel, who is assisted by ASI Tej Pal, has submitted that the petitioners have joined investigation.