Himachal Pradesh High Court
Sections 406 And 409 Ipc Titled As State ... vs Sunil Jain on 1 May, 2019
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Cr.MMO No. 232 of 2019 01.05.2019 Present: Mr. Y. P. Sood, Advocate, for the petitioner.
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Mr. Vinod Thakur and Mr. Sudhir Bhatnagar, Addl. A.Gs., with Mr. Bhupinder Thakur, Dy.A.G. and Mr. Ram Lal Thakur, Asstt. A.G., for respondent No.1.
Issue notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, appears and waives service of notice on behalf of respondent No.1. Notice be issued to respondent No.2, returnable for 20.6.2019.
List alongwith Cr.MMO No. 206 of 2018 Cr.M.P. No.657 of 2019 Notice in the aforesaid terms. In the meanwhile further proceedings in criminal case No. 11682 of 2018 under Sections 406 and 409 IPC titled as State of H.P. vs. Sunil Jain pending in the court of learned Judicial Magistrate 1st Class, Court No.3, Una, are ordered to be stayed.
Copy dasti.
1st May, 2019. (Tarlok Singh Chauhan) (GR) Judge ::: Downloaded on - 02/05/2019 22:01:11 :::HCHP