Himachal Pradesh High Court
Gurnam Singh & Anr. vs . State Of H.P & Anr. on 3 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Gurnam Singh & Anr. vs. State of H.P & Anr.
Cr.MMO No.133 of 2023 03.03.2023 Present: Mr. Dheeraj K. Vashisht, Advocate, for the petitioners.
Mr. B.C. Verma, Additional Advocate General and Mr. R.P. Singh, Deputy Advocate General, for respondent No.1/State.
Notice. Mr. R.P. Singh, learned Deputy 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.
Cr.MP No.514 of 2023 The application is disposed of with a direction to the applicant to file legible, English translation/typed copy of vernacular documents, i.e. Annexure P-1 & P-2 within a period of four weeks.
( Sushil Kukreja ) Judge 3rd March, 2023 (reena) ::: Downloaded on - 03/03/2023 20:35:06 :::CIS