Himachal Pradesh High Court
Vinay Kumar & Anr. vs . State Of H.P. on 25 February, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Vinay Kumar & Anr. Vs. State of H.P. .
Cr.MMO No. 97 of 2022 25.02.2022 Present: Mr. Ajay Kochhar, Senior Advocate, with Mr. Vivek Sharma, Advocate, for the petitioners.
Mr. Adarsh Sharma, Mr. Sumesh Raj and Mr. Sanjeev Sood, Additional Advocate Generals, for respondent No.1-State.
Cr.MMO No. 97 of 2022 Notice. Mr. Adarsh Sharma, Additional Advocate General, accepts notice on behalf of respondent No.1. Let, notice be issued to respondent No.2, returnable for 22.03.2022, on taking steps within one week.
Cr.MP No. 364 of 2022 Notice in above terms.
Cr.MP No. 365 of 2022 The application, for the reasons stated therein, is allowed. Consequently, the applicants, at this stage are exempted from filing translated copies of vernacular documents. The application is accordingly disposed of.
(Ajay Mohan Goel) Judge February 25, 2022 (Rishi/Vinod) ::: Downloaded on - 25/02/2022 20:12:19 :::CIS