SHANKAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By a joint application dated 01.11.2018 (Inward No.01/18), the petitioner and the respondent No.2-complainant pray for preponement of date of hearing and disposing of this criminal revision petition.

(2.) For the reasons stated in the application, the application is allowed.

(3.) The revision petition is heard and is being decided today itself.