Himachal Pradesh High Court
Suresh Sharotri & Ors. vs . State Of Hp & Ors. on 31 July, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Suresh Sharotri & ors. Vs. State of HP & ors.
Cr. MMO No.782 of 2023 .
31.07.2023 Present: Mr. Divya Raj Singh, Advocate vice Mr. Anuj Nag, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for respondents No.1 to 3/State.
Cr.MMO No.782/2023 & Cr.MP No.2701/2023 Notice. Mr. B.N. Sharma, learned Additional Advocate General, accepts notice on behalf of respondents No.1 to 3.
Let notice be issued to respondent No.4, returnable within four weeks, on taking steps within a period of five days.
List on 11.09.2023.
Cr.MP No.2702 of 2023The application is disposed of with a direction to the applicant-petitioner to file English translation of Annexure P-1 before the next date of hearing.
( Sushil Kukreja ) Judge July 31, 2023 (VH) ::: Downloaded on - 31/07/2023 21:01:24 :::CIS