Himachal Pradesh High Court
Unknown vs Pankaj V. State on 27 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Pankaj v. State CrMP(M) No. 1032 of 2022 .
27.5.2022 Present Ms. Shilpa Sood, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Narinder Guleria, Additional Advocates General with Mr. Sunny Dhatwalia, Assistant Advocate General, for the respondent-State.
Respondent has filed status report in terms of order dated 13.5.2022, which is taken on record. Investigating Officer has also come present with record. Before the case could be heard and decided on merit, learned counsel for the petitioner, on instructions, states that the statement of the victim-prosecutrix stands recorded, wherein she has resiled from her statement given to the police.
Faced with the aforesaid, learned Additional Advocate General prays for and is granted time till the next date of hearing, to have instructions.
List on 30.5.2022.
(Sandeep Sharma) Judge May 27, 2022 (vikrant) ::: Downloaded on - 27/05/2022 20:13:57 :::CIS