Himachal Pradesh High Court
Minakshi Jain vs . State Of H.P. on 11 October, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
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Minakshi Jain vs. State of H.P. Cr. MP (M) No.2110/2022 11.10.2022 Present: Mr. N.S. Chandel, Sr. Advocate with Mr. Kshitij Thakur, Advocate, for the petitioner.
Mr. Arvind Sharma, Addl. AG with Mr. Kamal Kishore, Dy. AG, for the respondent-State.
SI Ramesh Chand, P.S. Kala Amb, District Sirmour, alongwith the records.
Learned counsel appearing on behalf of the petitioner states that the main matter was considered and disposed of by Hon'ble SB-V, so the present matter is also required to be heard by the same Hon'ble Bench.
Subject to approval and with permission of Hon'ble the Chief Justice, the matter may be listed before Hon'ble SB-V on 21st October, 2022, as prayed for. Till then, interim order to continue.
( Chander Bhusan Barowalia ) Judge 11th October, 2022 (CS) ::: Downloaded on - 11/10/2022 20:02:53 :::CIS