Himachal Pradesh High Court
Virender Singh Chauhan vs . State Of H.P. & Anr. on 5 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Virender Singh Chauhan vs. State of H.P. & Anr.
Cr.MMO No.323 of 2023 05.04.2023 Present: Mr. Udit Shaurya Kaushik, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for the respondents/State.
Cr.MMO No.323/2023 & Cr.MP No.1126/2023 Notice. Mr. B.N. Sharma, learned Additional Advocate appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within six weeks, on taking steps within a period of one week. In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.1127/2023The application is disposed of with a direction to the applicants to file translation of the Annexures annexed with the petition within a period of four weeks.
( Sushil Kukreja ) Judge 5th April, 2023 (reena) ::: Downloaded on - 05/04/2023 20:36:34 :::CIS