Himachal Pradesh High Court
Lachhu Ram vs State Of H.P on 25 April, 2016
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Cr. MP(M) No. 463 of 2016
Date of Decision: 25.4.2016
.
Lachhu Ram
...Petitioner
Versus
State of H.P.
...Respondent
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
of
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. Virender Bali, Advocate.
For the respondent : Mr. Parmod Thakur, Additional
rt Advocate
Neeraj K.
General
Sharma,
with Mr.
Deputy
Advocate General, for the
respondent-State.
Rajiv Sharma, Judge (oral):
Mr. Parmod Thakur, learned Additional Advocate General, on the basis of instructions imparted to him, submits that no case has been registered against the petitioner.
In view of this, the present petition is rendered infructuous and the same is dismissed as infructuous, so also the pending application(s), if any. No costs.
(Rajiv Sharma), Judge April 25, 2016 (kalpana ::: Downloaded on - 15/04/2017 20:10:04 :::HCHP