CRMPM/168/2021
2021 Latest Caselaw 760 HP

Cr.M.P.(M) No.168 of 2021

29.1.2021 Present: Mr. K.S.Gill,Advocate, for the petitioner.

.

Mr. Sudhir Bhatnagar, Additional Advocate General

with Ms. Seema Sharma, Dy. Advocate General, Mr. Narinder Singh, Thakur & Mr. Kamal Kant, Deputy Advocates, General, and Mr. Manoj Bagga,

Assistant Advocate General for the State.

(Through Video Conference)

Learned counsel for the petitioner while arguing the

case, on instructions, states that the said incident had occurred

as deceased wanted to molest the petitioner.

Arguments heard. Judgment reserved.

(Anoop Chitkara) Vacation Judge

January 29, 2021 (ravinder)