Himachal Pradesh High Court
Anupam Thakur vs . State Of H.P. & Anr. on 27 September, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Anupam Thakur Vs. State of H.P. & Anr.
Cr. MMO No. 1020/202327.09.2023 Present: Mr. Ajay Kochhar, Senior Advocate with Mr. .
Sudhir Bhatnagar and Mr. Vivek Sharma, Advocates, for the petitioner. Mr. Raj Kumar Negi, Additional Advocate General, for respondent No. 1.
Cr. MMO No. 1020/2023Notice. Mr. Raj Kumar Negi, learned Additional of Advocate General, accepts service of notice on behalf of respondent No. 1. Let notice be issued to respondent No. 2 rt returnable for 22nd November, 2023, on taking steps within a week.
Cr. MP No. 3614/2023Notice in the aforesaid terms.
In the meantime, further proceedings arising out of the FIR No. 22/2020, dated 05.03.2020, under Sections 420, 468, 471 & 120B of the Indian Penal Code, registered at Police Station Dharampur, District Solan, H.P., pending before the Court of learned Judicial Magistrate First Class, Court No. 1, Solan, District Solan, H.P., qua the petitioner, shall remain stayed, till the next date of hearing.
Cr. MP No. 3615/2023The application is disposed of with a direction to the applicant to file translated copies of the Annexures before the next date of hearing.
( Sushil Kukreja ) Judge 27th September, 2023 (raman) ::: Downloaded on - 27/09/2023 20:38:32 :::CIS