Himachal Pradesh High Court
State Of Himachal Pradesh vs (Mr.Vivek Sharma on 4 October, 2021
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
ON THE 4th DAY OF OCTOBER, 2021
BEFORE
HON'BLE MR. JUSTICE SANDEEP SHARMA
CRIMINAL APPEAL NO. 368 OF 2012
Between:
STATE OF HIMACHAL PRADESH
....APPELLANT
(BY MR. SUDHIR BHATNAGAR
& MR. DESH RAJ THAKUR,
ADDITIONAL ADVOCATES GENERAL
WITH MR. KAMAL KISHORE SHARMA &
MR. NARENDER THAKUR,
DEPUTY ADVOCATES GENERAL)
AND
YOGESH BHARDWAJ,
S/O SH. SANT RAM,
R/O PHAWA, TEHSIL AND PS ARKI,
DISTRICT SOLAN, H.P.,
PROF/HOD GOVT. DENTAL COLLEGE,
SHIMLA, H.P.
(MR.VIVEK SHARMA, ADVOCATE)
....RESPONDENT
Whether approved for reporting?.
This appeal coming on for orders this day, the Court passed the following:
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2
JUDGMENT
.
Mr. Narender Thakur, learned Deputy Advocate General, states that though appellant-State has laid challenge to the judgment 26.4.2012, passed by the learned CJM, Shimla, in criminal case No. 268/2 of 2010, under Sections 509 and 354 of IPC, but since FIR No. 203 of 2009 dated 10.11.2009, registered with Police Station Sadar, District Shimla, H.P., which led to filing of the aforesaid case, has been already ordered to be quashed by this Court, vide judgment dated 4.10.2021 in Cr.MMO No. 326 of 2021, present appeal has rendered infructuous and same may be disposed of accordingly.
Consequently, in view of the above, present appeal is disposed of as having rendered infructuous. Interim order, if any, vacated. Pending applications stand disposed of.
4th October, 2021 (Sandeep Sharma),
(manjit) Judge
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