Himachal Pradesh High Court
Ghanshyam & Another vs State Of H.P. & Others on 9 January, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH,
SHIMLA
CWP No.462 of 2015
Date of decision: 09.01.2015
Ghanshyam & another ..Petitioners
.
Versus
State of H.P. & others ..... Respondents
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Whether approved for reporting?
For the petitioners:
For the respondents:
r to
Ms. Ranjana Parmar, Advocate.
Mr.Shrawan Dogra, Advocate General with
Mr. V.S. Chauhan, Mr. Romesh Verma,
Additional Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General, for the
respondents-State.
________________________________________________________________________________
Mansoor Ahmad Mir, Chief Justice (oral)
It is contended that the petitioner moved an application under Section 156 of the Code of Criminal Procedure (for short, 'Cr.P.C') before the Chief Judicial Magistrate, Shimla, has directed the police to do the needful, but the police has not taken any steps.
2. The petitioner is at liberty to seek appropriate remedy in terms of the mandate of Cr.P.C. before the Chief Judicial Magistrate, Shimla. Chief Judicial Magistrate, Shimla to pass appropriate orders, if petition is made, in accordance with law.
3. Accordingly, the writ petition is disposed of alongwith all pending applications.
( Mansoor Ahmad Mir )
Chief Justice
January 9, 2015 ( Tarlok Singh Chauhan )
(vt/rkv) Judge
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