Himachal Pradesh High Court
Rajesh Babbar vs State Of H.P on 17 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 17TH DAY OF MARCH, 2022
BEFORE HON'BLE MR. JUSTICE SANDEEP SHARMA
CRIMINAL MISCELLANEOUS PETITION (MAIN) NOS. 513-14 OF 2022
BETWEEN:-
.
1. CRMP(M) NO. 513 OF 2022
RAJESH BABBAR
AGED 46 YEARS,
S/O LATE SH. BS BABBAR
R/O FC 130, 2ND FLOOR,
TAGORE GARDEN, NEW DELHI-110027
PETITIONER
(BY MR. K.D. SHREEDHAR, SENIOR ADVOCATE
WITH MS. SHREYA CHAUHAN, ADVOCATE)
AND
STATE OF H.P.
RESPONDENT
(BY MR. SUDHIR BHATNAGAR AND
MR. DESH RAJ THAKUR,
ADDITIONAL ADVOCATES GENERAL WITH
MR. KAMAL KISHORE AND
MR. GAURAV SHARMA, DEPUTY ADVOCATES GENERAL)
MR. ANIL PATIAL, HPS
SDPO HAROLI, UNA, HP.
2. CRMP(M) NO. 514 OF 2022
NIKHIL SONI
AGED 47 YEARS,
S/O LATE SH. PRAMOD SONI,
R/O 117 UGF, RAJA GARDEN,
NEW DELHI-110015
PETITIONER
(BY MR. K.D. SHREEDHAR, SENIOR ADVOCATE
WITH MS. SHREYA CHAUHAN, ADVOCATE)
AND
STATE OF H.P.
RESPONDENT
(BY MR. SUDHIR BHATNAGAR AND
MR. DESH RAJ THAKUR,
ADDITIONAL ADVOCATES GENERAL WITH
MR. KAMAL KISHORE AND
MR. GAURAV SHARMA, DEPUTY ADVOCATES GENERAL)
MR. ANIL PATIAL, HPS
SDPO HAROLI, UNA, HP.
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Whether approved for reporting:
This petition coming on for orders this day, the court passed the following:
ORDER
Pursuant to orders dated 8.3.2022, respondent-State has .
filed status report. Mr. Anil Kumar Patial, HPS, SDPO Haroli, District Una, Himachal Pradesh has come present with record.
2 After having gone through the status report, learned Senior Counsel for the petitioners seeks permission to withdraw the present petitions with liberty to file afresh at an appropriate stage. Ordered accordingly.
r (Sandeep Sharma)
Judge
March 17, 2022
(Vikrant)
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