Himachal Pradesh High Court
Nimesh vs . State Of H.P. & Ors. on 24 February, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Nimesh vs. State of H.P. & Ors.
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Cr.MMO No. 129 of 2023 24.2.2023 Present: Mr. Dibender Ghosh, Advocate, for the petitioner.
Mr. Rakesh Dhaulta, Additional Advocate General, for respondent No. 1.
Cr.MMO No. 129 of 2023 & Cr.MP No. 492 of 2023 Notice confined to respondent No. 1 at this stage.
Mr. Rakesh Dhaulta, learned Additional Advocate General, waives service of notice on behalf of respondent No. 1 and seeks time to file reply. Be filed on or before the next date.
List on 20th March, 2023.
In the meanwhile, the operation of impugned order dated 6.1.2023 (Annexure P-5) passed by learned Additional Chief Judicial Magistrate, Theog, District Shimla in Cr.M.A. No. 2 of 2023 shall remain stayed.
Cr.MP No. 493 of 2023The application is disposed of with a direction to the applicant-petitioner to file translation of the vernacular documents well before the next date.
( Satyen Vaidya ) Vacation Judge February 24, 2023 (vs) ::: Downloaded on - 24/02/2023 20:32:45 :::CIS