Himachal Pradesh High Court
Jahir Abbaskhan & Anr. vs . State Of H.P. & Anr. on 21 July, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Jahir Abbaskhan & Anr. vs. State of H.P. & Anr.
.
Cr.MMO No.747 of 2023 21.07.2023 Present: Mr. Sanjay Dutt Vasudeva, Advocate, for the petitioners.
Mr. B.N. Sharma, Additional Advocate General, for the respondent No.1.
Cr.MMO No.747/2023 & Cr.MP No.2575/2023 Notice. Mr. B.N. Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1.
Notice be issued to respondent No.2, returnable for 13.09.2023, on taking steps within a week.
Cr.MP No. 2576 of 2023 For the reasons stated in the application, the same is allowed. The applicant/petitioner is exempted from filing the English translation copy of Annexures P-1, P-2, P-3, P-4, P-6, P-8, P-9, P-12 and P-13, the same be filed before the next date of hearing.
( Sushil Kukreja )
July 21, 2023 Judge
(subhash)
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