Himachal Pradesh High Court
Kamlesh Devi & Others vs . State Of H.P. And on 27 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Kamlesh Devi & others vs. State of H.P. and others.
Cr.MMO No.296 of 2023 27.03.2023 Present: Mr. Virender Thakur, Advocate, for the petitioners.
Mr. Raj Kumar Negi, Additional Advocate General, for respondents No.1 to 3.
Cr.MMO No.296/2023 & Cr.MP No.1010/2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 to 3/State.
Separate notice be issued to respondent No.4, returnable within four weeks, on taking steps within a period of three days. List thereafter.
In the meantime, reply, if any, by appearing respondents be also filed.
Cr.MP No.1012 of 2023The application is disposed of with a direction to the applicants to file English translation of Annexures P-1 & P-2, within a period of four weeks.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 27/03/2023 20:34:23 :::CIS