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Himachal Pradesh High Court

Inderpal Singh @ Raju & Ors. vs . State Of Hp & Ors. on 22 March, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

Inderpal Singh @ Raju & ors. Vs. State of HP & ors.

Cr.MMO No.241 of 2023 .

22.03.2023 Present: Mr. Sanjay Bhardwaj, Advocate vice Mr. Rahul Singh Verma, Advocate, for the petitioners. Mr. B.N. Sharma, Additional Advocate General with R.P. Singh & Ms. Avni Kochhar Mehta, Deputy Advocates General, for respondent No.1/ State.

Notice. Mr. R.P. Singh, learned Deputy Advocate General, r accepts notice on behalf of respondent No.1. Notice be issued to respondents No.2 and 3, returnable within three weeks, on taking steps within a period of three days.

List on 26.04.2023.

The application is disposed of with a direction to the applicants/petitioners to file translated copy of annexure in issue before the next date of hearing.

                                                           ( Sushil Kukreja )
             March 22, 2023                                      Judge
                  (VH)




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