Himachal Pradesh High Court
Sulekho Kumari vs . State Of Hp & Ors on 15 September, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
Sulekho Kumari Vs. State of HP & ors CWP No. 6468 of 2022 .
15.9.2022 Present: Mr. Narender Sharma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Senior Additional Advocate General with Mr. Vinod Thakur and Mr. Shiv Pal Manhans, Additional Advocate Generals and Mr.Bhupinder Thakur, Deputy Advocate General, for the respondents.
r Issue notice. Mr. Vinod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of respondentsState.
Reply/instructions be filed/obtained within a week. List on 20.9.2022.
CMP No. 12976 of 2022 Notice/reply in the aforesaid terms.
Primafacie, we are of the considered view that the criminal case lodged against the petitioner, vide FIR No. 95/2020, registered with police station, Panchrukhi, District Kangra, H.P. does not amount moral turpitude of the petitioner and in fact is relating to the land dispute between the complainant and the family of the petitioner and the same has nothing to do with the appointment of the petitioner as Multi Task Worker.
::: Downloaded on - 15/09/2022 20:09:24 :::CISIn such circumstances, the respondents are directed to take positive instructions by the next .
date of hearing.
List on 20.9.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge September 15, 2022 (kalpana) ::: Downloaded on - 15/09/2022 20:09:24 :::CIS