Himachal Pradesh High Court
Arjun @ Aju vs . State Of Hp on 4 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Arjun @ Aju vs. State of HP Cr.MMO No. 573 of 2022 .
04.07.2022 Present: Mr. Sanjay Verma, Proxy counsel for the petitioner.
Mr. Hemant Vaid, Additional Advocate General, for respondents No.1 to 3.
Cr.MMO No. 573 of 2022 Notice. Mr. Hemant Vaid, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 to 3 and seeks time to file reply/status report. Be filed, as prayed, on or before next date of hearing.
Dasti notice to respondents No.4 and 5, returnable on 12th July, 2022, be issued, on taking steps within two days.
List on 12th July, 2022.
Cr.MP No. 1898 of 2022 Allowed at this stage and petitioner is exempted from filing translated copy of FIR (Annexure P-1), annexed with the petition, subject to filing of the same within seven days as and when directed to do so.
Application stands disposed of.
July 04, 2022 (Vivek Singh Thakur)
(ms) Judge
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