Himachal Pradesh High Court
State Of H.P. vs . Kesar Singh on 23 November, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
State of H.P. vs. Kesar Singh .
Cr.MMO No.947 of 2022 23.11.2022 Present: Mr.Hemant Vaid, Additional Advocate General, for the petitioner.
Keeping question of maintainability of petition open, notice is issued to the respondent.
At this stage, on oral request of learned Additional Advocate General, complainant/victim Neelam Rana, wife of Sh.Kesar Singh, resident of Parnoh, Post Office Panchrukhi, Tehsil and Police Station Palampur, District Kangra, H.P., is arrayed as party respondent No.2, by assigning numbers to respondents as respondent No.1 and respondent No.2 respectively.
Amended memo of parties be filed within a week.
Notice to respondents, returnable on 01.03.2023, on taking steps within a week, be also issued.
(Vivek Singh Thakur) Judge November 23, 2022 (Purohit) ::: Downloaded on - 23/11/2022 20:37:19 :::CIS