Himachal Pradesh High Court
Pierson Sam David vs . State Of Hp on 22 June, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Pierson Sam David vs. State of HP Cr. MMO Nos. 7 to 9 of 2021 .
22.06.2022 Present: Mr. Bhup Singh Thakur, Advocate, for the petitioner(s) in all petitions.
Ms. Divya Sood, Deputy Advocate General, for respondent No. 1 in all petitions.
None for respondent No. 2 in all petitions.
Though copy of challan has been filed by State along with reply and same is on record, however, documents, referred therein, are not available. Copy of challan along with documents also stands supplied to petitioner, as accused in trial Court.
Learned counsel for petitioner as well as learned Deputy Advocate General are directed to file record of challan on next date of hearing so as to consider the documents to be referred by either side during arguments.
List on 18th July, 2022.
June 22, 2022 (Vivek Singh Thakur)
(ms) Judge
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