JUDGEMENT
-
(1.) Heard Sri Vijay Gautam, learned counsel for the applicant in both the applications and the learned A.G.A.
(2.) Learned A.G.A submits that he does not propose to file any counter affidavit and the applications be disposed of finally at this stage.
(3.) Both the applications involve similar issue of fact and law, hence the application u/s 482 CrPC no. 14082 of 2016 shall be treated as a leading application.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.