Himachal Pradesh High Court
Anu Sharma vs . State Of H.P. on 18 May, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
Anu Sharma vs. State of H.P. .
Cr. Revision No.168 of 2012 18.05.2023 Present None for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C.Verma, Additional Advocate Generals with Mr. Rahul Thakur, Mr. Ravi Chauhan and Ms. Avni Kochhar Mehta, Deputy Advocate Generals, for the respondent-State.
Since it has been reported by the process serving agency that petitioner is not residing on the given address, learned Additional Advocate General prays for and is granted four weeks' time to fie appropriate application for declaring aforesaid petitioner as proclaimed offender. List thereafter.
(Sandeep Sharma) Judge May 18,2023 (shankar) ::: Downloaded on - 18/05/2023 20:36:11 :::CIS