Himachal Pradesh High Court
Deepak Buda Magar vs State Of H.P. on 20 May, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Deepak Buda Magar Versus State of H.P. Cr.MP(M) No. 1097 of 2022 20.05.2022 Present: Ms. Kiran Kanwar, Advocate, for the petitioner.
Mr. Dinesh Thakur, Mr. Sumesh Raj, Mr. Sanjeev Sood, Additional Advocates General, with Mr. Manoj Bagga, Assistant Advocate General, for the respondentÂState.
When this case was taken up for consideration, learned counsel for the petitioner has informed the Court that an earlier petition filed by the petitioner, praying for the same relief, was withdrawn and orders to this effect were passed by the Hon'ble Coordinate Bench (i.e. the Bench of Hon'ble Mr. Justice Satyen Vaidya) of this Court.
In this view of the matter, let the case be listed before the aforesaid Hon'ble Coordinate Bench at the pleasure of Hon'ble the Chief Justice.
(Ajay Mohan Goel) Judge May 20, 2022 (Rishi) ::: Downloaded on - 20/05/2022 20:07:58 :::CIS