Himachal Pradesh High Court
Sukhwinder Singh vs State Of H.P. on 2 November, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Sukhwinder Singh Vs State of H.P. .
Cr.MP(M) No. 2295 of 2022 02.11.2022 Present: Ms. Jyoti, Advocate vice counsel, for the petitioner.
Mr. Narender Guleria, Additional Advocate General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondents- State.
Though respondent-State has filed the status report but since the arguing counsel is not present on account of personal difficulty, prayer has been made adjournment on his behalf. List on 9.11.2022, on which date Investing Officer needs not remain present in the Court.
(Sandeep Sharma ) Judge November 02, 2022 (gaurav) ::: Downloaded on - 02/11/2022 20:38:33 :::CIS