Himachal Pradesh High Court
Indu Bala vs . State Of Himachal Pradesh And on 6 May, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Indu Bala Vs. State of Himachal Pradesh and Others Cr.MP(M) No.106 of 2025 06.05.2025 Present: Mr. K.S. Gill, Advocate, for the petitioner.
Mr. Anup Rattan, Advocate General, with Mr. Rajan Kahol, Mr. B.C. Verma and Mr. Vishal Panwar, Additional Advocates General, with Mr. Ravi Chauhan, Deputy Advocate General, for State.
Mr. Ganesh Barowalia, Advocate, for respondents No.2 to 4.
Last opportunity of three weeks, as prayed for, is granted to respondents No.2 to 4 to file reply, failing which, right to file the same shall stand closed and this Court shall be constrained to decide the matter on the basis of material, already available on record.
List on 16.06.2025, along with Cr.MP(M) No.93 of 2025.
May 06, 2025 (Sandeep Sharma),
(Rajeev Raturi) Judge