Himachal Pradesh High Court
Naresh Katoch vs State Of Hp on 20 April, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 854 of 2016.
Date of decision: 20th April, 2016.
Naresh Katoch .....Petitioner
.
Versus
State of HP ..... Respondent.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting ?1
of
For the petitioner: Mr. Vikrant Thakur, Advocate.
For the respondent: Mr. Shrawan Dogra, Advocate
rt General with Mr. Anup Rattan and
Mr. Romesh Verma, Additional
Advocate Generals and Mr. Kush
Sharma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
Issue notice. Mr. Romesh Verma, learned Additional Advocate General waives notice on behalf of the respondent.
2. We deem it proper to dispose of this petition by directing the Special Judge-I Kangra at Dharamshala to conclude the trial of case No. 14 of 2011, arising out of FIR No. 9 of 2004, as early as possible, preferably within three months from today and report compliance before the Registrar (Judicial).
1Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 20:08:42 :::HCHP -2-3. Accordingly, the petition stands disposed of along with pending applications, if any. Copy dasti.
.
(Mansoor Ahmad Mir) Chief Justice.
April 20, 2016. (Sandeep Sharma) (cm Thakur) Judge.
of rt ::: Downloaded on - 15/04/2017 20:08:42 :::HCHP