Himachal Pradesh High Court
Indu Bala vs . State Of Himachal Pradesh & Ors. on 27 February, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Indu Bala Vs. State of Himachal Pradesh & Ors.
Cr.MP(M) No. 106 of 2025 27.02.2025 Present: Mr. Tarun, Advocate, vice Mr. Kulwant Singh Gill, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C. Verma, Additional Advocate Generals, with Mr. Ravi Chauhan, Deputy Advocate General, for the respondent No. 1-State.
HHC Vijay Kumar No. 115, PS Jawalamukhi, District Kangra, Himachal Pradesh, present in person.
Though in terms of order dated 10.01.2025, respondent-State has filed status report under the signature of SHO, PS Jawalamukhi, Police District Dehra, Himachal Pradesh, but notices in terms of afore order could not be issued for want of steps.
Learned vice counsel for the petitioner prays for and is granted two days' time to take steps for the service of respondents No. 2 to 4, enabling the Registry to issue notice, returnable for 19.03.2025, failing which, this Court shall have no option, but to dismiss the case for non prosecution.
In the meantime, respondent No. 1 may also file status report.
February 27, 2025 (Sandeep Sharma),
(sunil) Judge