Himachal Pradesh High Court
Arvind Sharma vs . State Of H.P. & Anr. on 27 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Arvind Sharma vs. State of H.P. & Anr.
Cr.MMO No.289 of 2023 27.03.2023 Present: Mr. Sudhir Thakur, Senior Advocate with Mr. Karun Negi, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1.
Cr.MMO No.289 of 2023 Notice. Mr. Raj Kumar Negi, learned Additional 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 six weeks, on taking steps within a period of one week. List thereafter.
In the meantime, reply, if any, by appearing respondent be also filed.
Cr.MP No.988 of 2023Notice in the aforesaid terms. Reply, if any, be filed within six weeks. In the meantime, further proceedings in Criminal Case No.28/2 of 2020 titled as State of H.P. vs. Arvind Sharma pending before learned Judicial Magistrate, First Class, Court No.1, Solan, District Solan, H.P. shall remain stayed till the next date of hearing.
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Cr.MP No.989 of 2023The application is disposed of with a direction to the applicant to file translated copy of Hindi documents, within a period of four weeks.
( Sushil Kukreja ) Judge 27th March, 2023 (reena) ::: Downloaded on - 27/03/2023 20:34:43 :::CIS