CRMMO/375/2020
2021 Latest Caselaw 669 HP

Cr.MMO No.375 of 2020

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27.01.2021 Present: Mr. Romesh Verma, Advocate, for the petitioner.

Mr. M.A. Safee, Advocate, for respondent No.1/complainant.

Ms. Seema Sharma, Dy. A.G., Mr. Manoj Bagga and Mr. Shreyak Sharda,

Asstt. A.Gs., for the respondent/ State.

This matter was adjourned for today for the presence of Smt. Snehlata,

wife of Shri Bharat Singh. Complainant, Bharat Singh is present in the

Court today. He submits that his wife, Smt. Snehlata had received

superficial injuries in the accident in question and these days, she is not in a

position to travel, as such, his statement be recorded on her behalf.

Accordingly, statement of Shri Bharat Singh is recorded and taken on

record.

Arguments heard. Judgment reserved.

                                                                                 (Anoop Chitkara)





                      January 27, 2021 (KS)                                       Vacation Judge