Himachal Pradesh High Court
Sh. Budhi Singh vs . State Of H.P. & Ors. on 19 May, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Sh. Budhi Singh vs. State of H.P. & Ors.
Cr.MMO No.489 of 2023 19.05.2023 Present: Mr. Nitin Thakur, Advocate, for the petitioner.
Mr. Varun Chandel, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.489/2023 & Cr.MP No.1662 / 2023 Notice. Mr. Varun Chandel, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1/State. Reply, if any, as prayed, be filed on the next date.
Separate notices be issued to respondents No.2 & 3, returnable for 26.05.2023, on taking steps within a period of two days.
Dasti process be also issued, as prayed.
Cr.MP No.1663/2023The application is disposed of with a direction to the applicant to file English translation copy of Annexures annexed with the accompanying application, on or before the next date of hearing.
( Sushil Kukreja ) Judge 19th May, 2023 (reena) ::: Downloaded on - 20/05/2023 21:05:20 :::CIS