Himachal Pradesh High Court
Arsh Sharma vs State Of Hp & Ors.. on 23 June, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Arsh Sharma Vs State of HP & ors..
Cr. MMO No.633 of 2023 .
23.06.2023 Present: Mr. Maan Singh, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.633 of 2023 & Cr.MP No.2173 of 2023 Notice. Mr. B.N. Sharma, learned Additional No.1.
r to Advocate General, accepts notice on behalf of respondent Let notice be issued to respondents No.2 and 3, returnable within four weeks, on taking steps within a period of three days.
List on 31.07.2023.
Cr.MP No.2177 of 2023 The application is disposed of with a direction to the applicant/petitioner to file translated copy of Annexure P-1 before the next date of hearing.
( Sushil Kukreja ) Judge June 23, 2023 (VH) ::: Downloaded on - 23/06/2023 20:38:55 :::CIS