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Himachal Pradesh High Court

Malcolm Philip Frankin vs . State Of H.P. & Ors. on 24 March, 2022

Author: Sandeep Sharma

Bench: Sandeep Sharma

Malcolm Philip Frankin vs. State of H.P. & ors.

Cr.MMO No. 657 of 2019 a/w Cr.MMO No. 29 & 172 of 2019 .

Cr.MMO No. 657 of 201

24.03.2022 Present Mr. Vijay Arora, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar, Mr. Arvind Sharma and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narinder Thakur, Mr. Kamal Kishore Sharma and Mr. Gaurav Sharma, Deputy Advocate Generals, for the State.

Mr. Vivek Sharma, Advocate, for respondent No.4.

Cr.MMO No. 29 of 2019 Mr. Arjun Lal, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar, Mr. Arvind Sharma and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narinder Thakur, Mr. Kamal Kishore Sharma and Mr. Gaurav Sharma, Deputy Advocate Generals, for the State.

Mr. Vivek Sharma, Advocate, for respondent No.4.

Cr.MMO No. 172 of 2019

Mr. Arjun Lal, Advocate, for the petitioner.

Mr. Sudhir Bhatnagar, Mr. Arvind Sharma and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narinder Thakur, Mr. Kamal Kishore Sharma and Mr. Gaurav Sharma, Deputy Advocate Generals, for the State.

Mr. Vivek Sharma, Advocate, for respondent No.7.

Since Court time is over, list this matter for hearing on 19.04.2022. In the meantime, interim orders dated 11.01.2019 & 1.11.2019 shall remain in force.

(Sandeep Sharma) Judge 24th March, 2022 (reena) ::: Downloaded on - 25/03/2022 20:11:33 :::CIS