Himachal Pradesh High Court
Sh.Vijay Kumar & Anr. vs . State Of H.P. & Ors. on 6 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Sh.Vijay Kumar & Anr. vs. State of H.P. & Ors.
Cr.MMO No.158 of 2023 06.03.2023 Present: Mr. Karan Singh Parmar, Advocate,for the petitioner.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondents No.1 & 2/State.
Cr.MMO No.158 of 2023 & Cr.MP No. 578 of 2023 Notice. Mr. B.C. Verma, learned Additional Advocate General appears and waives service of notice on behalf of respondents No.1 & 2.
Separate notice be issued to respondent No.3, returnable for 03.04.2023, on taking steps within a period of three days. In the meantime, reply by appearing respondents be also filed.
Cr.MP No.579 of 2023The application is disposed of with a direction to the applicants to file complete typed copy of Annexure P-1, within a period of four weeks.
( Sushil Kukreja ) Judge 6th March, 2023 (reena) ::: Downloaded on - 06/03/2023 20:33:44 :::CIS