Himachal Pradesh High Court
Dwarka vs . State Of Hp & Anr. A/W Connected Matter on 13 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Dwarka Vs. State of HP & anr. a/w connected matter Cr.MMO No.474 of 2021 a/w .
Cr.MMO No.256 of 2022 Cr.MMO No.474 of 2021 13.03.2023 Present: Mr. Ashok Kumar, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General with Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Ms. Kamlesh Kumari, Advocate vice Mr.Amrinder Singh Rana, Advocate, for respondent No.2.
Cr.MMO No.256 of 2022 Ms. Kamlesh Kumari, Advocate vice Mr.Amrinder Singh Rana, Advocate, for the petitioner.
Mr. B.C. Verma, Additional Advocate General with Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Mr. Ashok Kumar, Advocate, for the respondent No.2.
Learned vice counsel for the petitioner in Cr.MMO No.256 of 2022 prays for and is granted two weeks' more time to place on record appropriate documents. List thereafter.
( Sushil Kukreja )
March 13, 2023 Judge
(VH)
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