Himachal Pradesh High Court
Kewal Krishan vs . State Of H.P. & Anr. on 8 January, 2025
Author: Virender Singh
Bench: Virender Singh
Kewal Krishan Vs. State of H.P. & anr.
Cr. MMO No. 35 of 2025 8.1.2025 Present: Mr. Aasheesh Kumar, Advocate, for the petitioner.
Mr. H.S. Rawat, Addl. A.G., for respondent No. 1.
Notice be issued to respondent No. 2, on steps being taken within a week, returnable for 26.3.2025. Status report, on behalf of, respondent No. 1 be filed, in the meanwhile.
Cr. M.P. No. 182 of 2025 The application is not pressed at this stage. Consequently, the same is dismissed, as not pressed.
Cr. M.P. No. 184 of 2025 The application is allowed with a direction to the petitioner to do the needful, on or before the next date of hearing.
The application is, thus, disposed of.
(Virender Singh) Judge January 8, 2025 (kalpana)