Himachal Pradesh High Court
Mohit Kumar vs . State Of H.P. Oy on 23 August, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
23.08.2022 s Sp Mohit Kumar vs. State of H.P. oy " eNN , 3 Present: Mr.Saurav Rattan, Advocate, for se pt ner. Mr.Hemant Vaid, Additional cae Gera for respondents No.1 to 3.
\ Ms.Richa Thakur, navocate cepa No.4. Cr.MMO No.677 of 2022 ~~ M. P. No.2198 of 2022 \ List for consideratioh o n 13.09.2022. It has been i formed | that now case in the trial Court has been listed on 2 08.2 22, 29.08.2022 and 30.08.2022 for Ne recording. eviderc oh the prosecution witnesses. Witnesses may _ eX wf have been surrimionéd by now. However, as the present petition, \ \ for quashing" of FIR, is under consideration, and, in case, petition <Nis: accepted entire exercise of recording the evidence shall be able and unnecessary burden on the system including the trial wt ur. Therefore, as prayed by the petitioner, further roceedings in the trial Court in Criminal Trial No.26 of 2021, titled as State of vs. Mohit Kumar, pending adjudication before learned Chief Judicial Magistrate, District Sirmaur at Nahan, H.P., are directed to be deferred till next date of hearing with a direction to the trial Court to ensure transmission of this information to the witnesses through the prosecution/concerned Police Station so as to avoid any inconvenience to the witnesses. Petitioner shall ensure production of copy of this order before learned Chief Judicial Magistrate, Nahan, by tomorrow i.e. 24.08.2022.
Registry shall also transmit copy of this order to the Chief Judicial Magistrate, Nahan. :1: Downloaded on - 23/08/2022 20:07:48 ::: Cr.MMO No. col cis Learned Additional Advocate General is also.directed to inform about this order to Public Prosecutor' and* SHO concerned for necessary action on their part. Q Parties are permitted to produce' a\copy'of\ nis order, downloaded from the web-page of the High Court, of Himachal I NN > Pradesh, before the trial Courtiauthorities concerned, and the said Court/authorities shall not insist 'for production of a certified AY oe copy but if required, may veri passing of order from Website of the High Court. "
(Vivek Singh Thakur) Judge August 23,.2022 © (Purohit) \, SS :
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