Himachal Pradesh High Court
Indu Bala vs . State Of Himachal Pradesh And on 10 January, 2025
Author: Sandeep Sharma
Bench: Sandeep Sharma
Indu Bala Vs. State of Himachal Pradesh and Others Cr.MP(M) No.106 of 2025 10.01.2025 Present: Mr. Pankaj Mehta, Advocate, for the petitioner.
Mr. Rajan Kahol, Mr. Vishal Panwar and Mr. B.C. Verma, Additional Advocates General, with Mr. Ravi Chauhan, Deputy Advocate General, for State. Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of respondent No.1/State. He prays for and is granted four weeks' time to file reply or have instructions.
Separate notices to respondents No.2 to 4 be issued, on taking steps within one week, returnable for 27.02.2025.
January 10, 2025 (Sandeep Sharma),
(Rajeev Raturi) Judge