Himachal Pradesh High Court
Raghu Vakkiyal vs . State Of H.P. on 24 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Raghu Vakkiyal vs. State of H.P. Cr.MMO No. 1199 of 2022 .
24.05.2023 Present: M/s Rajesh Batra and Janesh Gupta, Advocates, for the petitioner.
M/s Tejasvi Sharma, Pushpinder Singh Jaswal and Baldev Negi, Additional Advocates General, with Mr. Gautam Sood, Deputy Advocate General, for the respondent-State.
Response to the petition stands filed. On the request of learned counsel for the petitioner, four weeks' time is granted to file rejoinder thereto, if any, list on 24.07.2023.
Cr.MP N. 3903 of 2022 This application is disposed of with the direction that during the pendency of the present proceedings there shall be a stay as far as the operation of impugned orders dated 17.03.2017 and 03.01.2018, passed by the Court of learned Chief Judicial Magistrate, Una, H.P. in Criminal Complaint No. 03 of 2016.
(Ajay Mohan Goel) Judge May 24, 2023 (Vinod) ::: Downloaded on - 24/05/2023 20:35:28 :::CIS