Himachal Pradesh High Court
Shri Lokender Thakur vs . State Of H.P. & Anr. on 14 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Shri Lokender Thakur vs. State of H.P. & Anr.
Cr.MMO No.199 of 2023 14.03.2023 Present: Mr. Sarthak Mehta, Advocate, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Additional Advocate Generals with Ms. Leena Guleria and Ms. Avni Kochhar, Deputy Advocate Generals, for respondent No.1/State.
Cr.MMO No.199 of 2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable within four weeks, on taking steps within a period of three days.
In the meantime, reply, if any, by appearing respondent be also filed.
CMP No.695 of 2023The application is disposed of with a direction to the applicant to file English translation copy of Annexure P-1, within a period of four weeks.
( Sushil Kukreja ) Judge 14th March, 2023 (reena) ::: Downloaded on - 14/03/2023 20:55:00 :::CIS