Himachal Pradesh High Court
Lovely vs State Of H.P. A/W Connected Matter on 10 January, 2025
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
Lovely versus State of H.P. a/w connected matter Cr. Appeal Nos. 110 and 122 of 2022 Cr. Appeal No. 110 of 2022 10.01.2025. Present: Mr. Vinay Thakur, Advocate, for the appellant.
Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta, Sr. Additional Advocate General, Mr. Navlesh Verma, Ms. Sharmila Patial, Additional Advocates General and Mr. Raj Negi, Deputy Advocate General, for respondent.
Cr. Appeal No. 122 of 2022 Mr. Munish Datwalia, Advocate, for the appellant.
Mr. Anup Rattan, Advocate General with Mr. I.N. Mehta, Sr. Additional Advocate General, Mr. Navlesh Verma, Ms. Sharmila Patial, Additional Advocates General and Mr. Raj Negi, Deputy Advocate General, for respondent.
As jointly prayed for, list on 21.03.2025.
(Tarlok Singh Chauhan) Judge (Rakesh Kainthla) January 10, 2025. Judge (y.s/pankaj)