Himachal Pradesh High Court
Dev Raj vs . Ncb Chandigarh. on 17 May, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
.
Cr.M.P. (M) No. 672 of 2022 17.5.2022 Present: Ms.Avni Kochhar, Advocate, for the petitioner.
Mr.Ashwani Pathak, Senior Advocate, alongwith Mr.Dev Raj, Advocate, for the respondent.
Learned counsel for the respondent submits that earlier petition filed by the petitioner Cr.MP (M) No. 2077 of 2020 stands rejected on merits vide order dated 7.1.2021 by Co-ordinate Bench of this Court and now petitioner as approached this Court for seeking bail for the reasons stated in the petition. He submits that to substantiate claim of the petitioner, petitioner has to place on record reliable, cogent and relevant documents, whereas petitioner has placed on record treatment chart only and has also to substantiate that petitioner is the only person to look after his daughter no material has been placed on record, therefore, no response is warranted to be filed on behalf of respondent at this stage.
Therefore, to justify the claim of the petitioner, petitioner is directed to place on record documents by next date of hearing.
List for consideration on 24th May, 2022.
(Vivek Singh Thakur), Judge.
17th May, 2022 (Keshav) ::: Downloaded on - 18/05/2022 20:05:26 :::CIS