Himachal Pradesh High Court
Ajesh Kumar vs . State Of H.P. on 10 March, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Ajesh Kumar vs. State of H.P. .
Cr.MMO No.368 of 2020 10.03.2022 Present: Mr.Prashant Chauhan, Advocate, vice Mr.Sandeep Dutta, Advocate, for the petitioner.
Mr.Hemant Vaid, Additional Advocate General, for respondents No.1 and 2.
Notice not issued to respondent NO.3.
In sequel to order passed on previous date, learned Additional Advocate General has placed on record documents received from the Superintendent of Police, Shimla.
Learned original counsel for the petitioner is not available right now. Therefore, on request made on his behalf, matter is adjourned.
List for consideration after four weeks.
(Vivek Singh Thakur) Judge March 10, 2022 (Purohit) ::: Downloaded on - 11/03/2022 20:12:12 :::CIS