Himachal Pradesh High Court
Vivek Gupta vs . State Of H.P. & Anr. on 20 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Vivek Gupta vs. State of H.P. & Anr.
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Cr.MMO No.266 of 2022 20.05.2022 Present Mr. Rajesh Kumar Parmar, Advocate, for the petitioner.
Mr. Narender Guleria, Additional Advocate General, for the respondents/State.
Mr. Praveen Chauhan, Advocate, for respondent No.2.
Mr. Parveen Chauhan, Advocate has put in appearance on behalf of respondent No.2. He states that on account of compelling circumstances respondent No.2 has not been able to come present and as such, matter may be adjourned to some other date.
Though, pursuant to order dated 6.5.2022 petitioner has come present.
Mr. Narender Guleria, learned Additional Advocate General has placed on record status report received from SHO, police Station Boileauganj, District Shimla, H.P., perusal whereof reveals that the parties have resolved to settle their dispute amicably interse them, but till the time statement of respondent No.2/complaint is not recorded, this Court cannot proceed to allow the prayer made in the instant petition.
Accordingly, in view of the above, list this matter on 24.6.2022, on which date, parties shall remain present in Court, especially respondent No.2.
(Sandeep Sharma) Judge 20th May, 2022 (shankar) ::: Downloaded on - 20/05/2022 20:08:28 :::CIS