Himachal Pradesh High Court
Norang Rai & Anr. vs . State on 16 December, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Cr.MMO No. 1196 of 2022.
16.12.2022 Present: Ms. Shalini Thakur, Advocate, for the petitioners.
Mr. Desh Raj Thakur, Addl. A.G., and Mr. Narender Thakur, Dy. A.G., for the respondent.
Cr.MMO No. 1196 of 2022.
Issue notice to the respondent. Mr. Narender Thakur, learned Deputy Advocate General, waives service of notice on behalf of the respondent and seeks time to file reply. Be filed within two weeks.
List on 10th January, 2023.
Cr.MP No. 3894 of 2022.
Since, the further proceedings with respect to complaint No. 4 of 2018, pending before the learned Judicial Magistrate Fist Class, Nahan, stand already stayed in CMP No.3890 of 2022 ( in Cr.MMO No. 1194 of 2022), therefore, no separate orders are required to be passed in this application. Consequently, the instant application stands disposed of.
(Satyen Vaidya) Judge.
16th December, 2022.
(jai) ::: Downloaded on - 16/12/2022 20:37:43 :::CIS