Himachal Pradesh High Court
Sh. Jagat Ram @ Jagta vs . State Of H.P. & Anr. on 11 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Sh. Jagat Ram @ Jagta vs. State of H.P. & Anr.
Cr.MMO No.338 of 2023 11.04.2023 Present: Mr. Shanti Swaroop, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for respondent No.1/State.
Cr.MMO No.338/2023 & Cr.MP No.1179/2023 Notice. Mr. Raj Kumar Negi, learned Additional Advocate appears and waives service of notice on behalf of respondent No.1/State.
Separate notice be issued to respondent No.2, returnable for 17.05.2023, on taking steps within a period of three days. In the meantime, reply, if any, by appearing respondent be also filed.
( Sushil Kukreja ) Judge 11th April, 2023 (reena) ::: Downloaded on - 11/04/2023 20:48:28 :::CIS