C482/1851/2023
2023 Latest Caselaw 2776 UK

                Office Notes,
             reports, orders or
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  C482 No.1851 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Aditya Singh, learned counsel for the petitioner.

2. Mr. K.S. Rawal, learned A.G.A. for the State.

3. Having heard learned counsel for the parties at length the judgment is reserved.

4. In the meantime, till the judgment is pronounced the applicant shall not be arrested.

(Pankaj Purohit, J.) 20.09.2023 SK