Himachal Pradesh High Court
Soma Devi vs . Jai Lal on 17 March, 2023
Author: Virender Singh
Bench: Virender Singh
Cr.MMO No. 1029 of 2022 17.03.2023 Present: Mr. Divya Raj Singh, Advocate, for the petitioner/applicant.
Cr.MMO No. 1029 of 2022 & Cr.MP No. 796 of 2023 By virtue of the application, bearing No. Cr.MP No.796 of 2023, the applicant has sought the indulgence of this Court for issuance of the notice against the sole respondent as per the provisions of Section 66 of the Cr.P.C.
Considering the factual position, as mentioned in the application, the same is allowed. Let notices be issued against the respondent, as per address given in Para-4 of the application, as per the procedure prescribed under Section 66 of the Cr.P.C., as well as under Order 5 Rule 28 of the CPC.
The Cr.MP No. 796 of 2023 is, thus, disposed of.
Let the needful be done within a week. In the event of steps being taken, notices be issued to the respondent, as mentioned above, returnable for 12.05.2023.
(Virender Singh) Judge March 17, 2023 (Vinod) ::: Downloaded on - 17/03/2023 20:38:42 :::CIS