Himachal Pradesh High Court
Himanshu vs . State Of H.P. on 8 December, 2025
Author: Virender Singh
Bench: Virender Singh
Himanshu Vs. State of H.P. Cr. MP(M) No. 2878 of 2025 .
8.12.2025 Present: Mr. Parikshit Sharma, Advocate vice Mr. Dinender Panwar, Advocate, for the applicant.
Mr. H.S. Rawat, Addl. A.G. with Mr. Rohit Sharma and Ms. Ranjna Patial, Dy. A.G., for the respondent-State.
of Notice. Mr. H.S. Rawat, learned Addl.
A.G. appears and waives service of notice on rt behalf of respondent/State.
Enabling the respondent-State to file status report, put up after respite.
(Virender Singh) Judge December 8, 2025 (kalpana) Called again 8.12.2025 Present: Mr. Parikshit Sharma, Advocate vice Mr. Dinender Panwar, Advocate, for the applicant.
Mr. H.S. Rawat, Addl. A.G. with Mr. Rohit Sharma and Ms. Ranjna Patial, Dy. A.G., for the respondent-State.
Status report filed. Be taken on record. For consideration, list on 15.12.2025.
Till then, I.O. of Police Station, Kotkhai, District Shimla, is directed not to take any coercive action against the applicant, regarding FIR No. 87 of 2025, dated 20.11.2025, ::: Downloaded on - 08/12/2025 20:51:34 :::CIS registered under Sections 309(4), 115(2), 126(2), 332(c), 333, 351(2) and 3(5) of the BNS, .
registered with Police Station, Kotkhai, District Shimla, H.P. (Virender Singh) Judge of December 8, 2025 (kalpana) rt ::: Downloaded on - 08/12/2025 20:51:34 :::CIS