Himachal Pradesh High Court
Yashpal vs . State Of Himachal Pradesh on 11 January, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Yashpal Vs. State of Himachal Pradesh Cr. MP(M) No. 08 of 2023 11.01.2023 Present: Mr. Shivam Prashar, Advocate, vice Mr. Rajesh K. .
Sharma, Advocate, for the petitioner.
M/s Pushpender Jaswal and Baldev Negi, Additional Advocate Generals, for the respondent.
HC Dalip Kumar, Police Station Puruwala, District Sirmaur, Himachal Pradesh is present in person alongwith the case record.
Status report filed, which is perused and ordered to be taken on record.
r When this case was being heard, learned counsel for the petitioner informed the Court that one of the co-accused also approached this Court for grant of bail and he has been released on bail by the Hon'ble Coordinate Bench in terms of order, dated 16th December, 2022, passed in Cr. MP(M) No. 2689 of 2022, titled as Munshi Ram Vs. State of H.P. In this view of the matter, this Court is of the considered view that it will be in the interest of justice in case the present petition is also heard by the same Hon'ble Coordinate Bench. Registry is directed to do the needful. Let the case be listed before the same Hon'ble Coordinate Bench, as prayed for, at the pleasure of Hon'ble the Chief Justice.
(Ajay Mohan Goel) Judge January 11, 2023 (bhupender) ::: Downloaded on - 11/01/2023 20:34:56 :::CIS