Himachal Pradesh High Court
Dhananjay Sharma vs . State Of H.P. on 24 August, 2023
Author: Virender Singh
Bench: Virender Singh
Dhananjay Sharma Vs. State of H.P. Cr. MMO No. 371 of 2020 .
24.8.2023 Present: Mr. Vishvinder Singh, Advocate vice Mr. K.B. Khajuria, Advocate, for the petitioner.
Mr. Mohinder Zharaick and Mr. Tejasvi Sharma, Additional Advocates General and Ms. Leena Guleria, Deputy Advocate General, for the respondent-State.
Cr. M.P. No. 2992 of 2023 of By way of present application, a prayer has been made to implead the complainant, Shri Brij Lal, as rt respondent in the present case.
Considering the factual position, as mentioned in the application, the application is allowed and complainant Brij Lal is ordered to be impleaded as respondent No. 2, in the present case. The application is, thus, disposed of.
Amended memo of parties is annexed with the application. The same is ordered to be taken on record.
Cr. MMO No. 371 of 2020Notice be issued to the respondent, on steps being taken within a week, returnable for 28.9.2023.
.
(Virender Singh) Judge August 24, 2023 (kalpana) ::: Downloaded on - 24/08/2023 20:39:44 :::CIS