Himachal Pradesh High Court
Kanshi Ram vs State Of Himachal on 10 December, 2024
Kanshi Ram versus State of Himachal Pradesh & ors.
CWPOA No.6620 of 2020 10.12.2024 Present: Mr. Amrick Singh, Advocate, for the petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondents-State. As a sequel to the orders dated 06.12.2024, Learned Counsel for the petitioner has furnished copy of the orders dated 17.03.2023, in Criminal Revision No.147 of 2023, titled as Kanshi Ram versus State of H.P., whereby the sentence imposed against the Petitioner-Kanshi Ram, in terms of judgment of conviction and sentence dated 31.10.2019, passed by the Learned Judicial Magistrate, concerned has been suspended.
2. Be that as it may, learned counsel for the petitioner prays a week's time to prepare the case.
List the matter on 30.12.2024.
(Ranjan Sharma)
December 10, 2024 Judge
(Shivender)