Himachal Pradesh High Court
Harnam Preet Singh vs . State Of H.P. on 1 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Harnam Preet Singh Vs. State of H.P. Cr. Revision No. 146/2023 .
01.04.2023 Present: Mr. N.S. Chandel, Sr. Advocate with Mr. Vinod K. Gupta and Mr. Pranav Sharma, Advocates, for the petitioner.
Mr. B.N. Sharma and Mr. Raj Kumar Negi, Addl. AGs with Ms. Leena Guleria and Ms. Avni Kochhar, Dy. AGs, for the respondent-State.
Cr. MP(M) No. 714/2023 rBy way of instant application, the applicant is seeking condonation of delay in filing the revision petition. The application is duly supported with the affidavit of applicant, Harpal Singh.
Heard. In view of the averments made in the application, the same is allowed and delay in filing the revision petition is condoned. The application stands disposed of.
Cr. Revision No. 146/2023Status report stands filed.
Arguments heard. Order reserved.
( Sushil Kukreja ) Judge 1st April, 2023 (raman) ::: Downloaded on - 01/04/2023 20:50:03 :::CIS