Himachal Pradesh High Court
Arjun @ Aju vs . State Of H.P. & Others . on 12 July, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Arjun @ Aju vs. State of H.P. & others . Cr.MMO No.573°of z 12.07.2022 Present: Mr.Rahul Gautam, Advocate, for the Rett i Mr.Hemant Vaid, Additional Advocate. "Ger eral, for respondent Nos.1 to 3-State. p » \ Mr.Rohit Thakur, Advocate, aX respeident No.4 and 5. -- YQ = _ SS ' pF XY Y Cr.MMO No.573 of 2022\ ~~ y oe Status report stand' ies wherein circumstances in which FIR was registere by Viral Kumar son of Sh. Ek Raj, have AS been narrated in acta Leathe Additional Advocate General has pointed out ee NN that as 'held, by the Supreme Court in Mosiruddin Munshi vs. \ \ Mohd. \Siray" 'ahd others, (2008) 8 SCC 434, complainant is Af feseseary party in the proceedings for quashing of FIR. This fact ad, Been brought in the notice of learned counsel for the titioner.
| Faced with aforesaid situation, on oral request of learned counsel for the petitioner, complainant-Vimal Kumar, son of Sh.Ek Raj, resident of Village and Post Office Kandaghat, Tehsil Kandaghat, District Solan, H.P., is arrayed as party respondent No.6 to the petition.
Registry to carryout necessary corrections in the memo of parties.
Amended memo of parties be filed well before next date of hearing.
Mr.Rohit Thakur, learned counsel, appears for respondents No.3 to 6, seeks time to file Power of Attorney on behalf of the said respondents. Be filed well before next date of hearing.
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