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Himachal Pradesh High Court

Krishan Kumar & Another vs State Of H.P. & on 28 July, 2025

Author: Virender Singh

Bench: Virender Singh

Krishan Kumar & Another versus State of H.P. & .

Another Cr. MMO No.692 of 2025 28.07.2025 Present: Mr. Hitender Thakur, Advocate for the petitioner.

Mr. H.S. Rawat, Additional Advocate General, for respondent No.1.

Cr.MP No.3209 of 2025 r The application, for the reasons stated therein, is allowed and the delay in refiling the main petition is ordered to be condoned. The application stands disposed of.

Cr.MMO No. 692 of 2025 Notice. Mr. H.S. Rawat, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1.

Let notice be issued to respondent No.2, for 4th August, 2025, on taking steps during the course of the day. Status report, on behalf of respondent No.1, be also filed, in the meanwhile.

The application is disposed of with a direction to the applicant-petitioner to file English translation of the Annexures in issue as and when directed by the Court to do so.

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Allowed, as prayed for.

                                             (Virender Singh)
                                                   Judge
    July 28, 2025 (ps)



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