LAWS(P&H)-2019-1-219

RAHUL CHAUHAN Vs. STATE OF HARYANA

Decided On January 11, 2019
RAHUL CHAUHAN Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRM No.199 of 2019 Heard.

(2.) Allowed as prayed for.

(3.) Document (Annexure A1) is taken on record subject to all just exceptions.