- (1.) Leave granted. We have heard the learned Counsel for the parties.
(2.) The High Court of Punjab & Haryana by the impugned judgment and order dated 20.08.2009 in Criminal Revision No. 2217 of 2008, has quashed the application of the Prosecution under Section 319 of the Code of Criminal Procedure.
(3.) The State of Haryana, aggrieved by the impugned judgment and order, has approached this Court by filing this Special Leave Petition.;