Himachal Pradesh High Court
Ashoni Kanwar vs . State Of H.P. on 14 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Ashoni Kanwar Vs. State of H.P. .
Cr. Revision No. 105 of 2022 14.03.2022 Present: Mr. Nareshwar Chandel, Senior Advocate, with Mr. Vinod Gupta, Advocate, for the petitioner.
Mr. Sumesh Raj, Mr. Dinesh Thakur and Mr. Sanjeev Sood, Additional Advocate Generals for the respondent-State.
Cr. Revision No. 105 of 2022 Notice. Mr. Sumesh Raj, learned Additional Advocate General, accepts notice on behalf of the respondent. Reply, if any, be filed on 06.04.2022. Record be called for.
Cr.MP No.489 of 2022 The application, for the reasons stated therein, is allowed. Consequently, the applicant, at this stage is exempted from filing translated copies of vernacular documents. The application is accordingly disposed of.
(Ajay Mohan Goel) Judge March 14, 2022 (Vinod) ::: Downloaded on - 14/03/2022 20:12:45 :::CIS