Himachal Pradesh High Court
Bobby Sharma vs . State Of Himachal Pradesh on 24 June, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Bobby Sharma Vs. State of Himachal Pradesh .
Cr. MP(M) No. 1347 of 2022 24.06.2022 Present: Mr. Nikhil Chugh, Advocate, vice Mr. Manoj Pathak, Advocate, for the petitioner.
Mr. P.K.Bhatti and Mr. Bharat Bhushan, Additional Advocate Generals, with Mr. Kunal Thakur, Deputy Advocate General, for the respondent/State.
r to Notice. Mr. P.K.Bhatti, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent and seeks time to file status report. Be filed on or before the next date.
List on 08.07.2022.
(Satyen Vaidya) Judge June 24, 2022 (NKT) ::: Downloaded on - 24/06/2022 20:07:12 :::CIS