Himachal Pradesh High Court
Bajrang Mehta vs . State Of H.P. on 21 January, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
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Bajrang Mehta Vs. State of H.P. Cr.MP(M). No. 174 of 2022 21.01.2022 Present: Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. Sumesh Raj and Mr. Narinder Guleria Additional Advocate Generals with Mr. Kunal Thakur, Deputy Advocate General, for the respondent/State.
Notice. Mr. Kunal Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondent/State.
List on 28.01.2022, on which date, status report alongwith record of the case shall be produced.
(Satyen Vaidya) Vacation Judge 21st January, 2022 (sushma) ::: Downloaded on - 24/12/2022 08:58:56 :::CIS