LAWS(P&H)-2019-9-382

VINOD KUMAR Vs. STATE OF U.T., CHANDIGARH

Decided On September 18, 2019
VINOD KUMAR Appellant
V/S
STATE OF U.T., CHANDIGARH Respondents

JUDGEMENT

(1.) CRM-8587-2019

(2.) Prayer in this application filed under Section 482 Cr.P.C. is for placing on record copy of challan dated 21.12.2018 (Annexure P-4).

(3.) Application is allowed, as prayed for. The copy of challan (Annexure P-4), is taken on record. CRM-28474-2019