Himachal Pradesh High Court
Bittu Singh vs . State Of H.P. on 23 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Bittu Singh vs. State of H.P. Cr.MP(M) No.259 of 2022 .
23.03.2022 Present Mr. Sanjeev Bhushan, Senior Advocate with Mr. Maan Singh, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar, Mr. Arvind Sharma and Mr. Desh Raj Thakur, Additional Advocate Generals with Mr. Narinder Thakur, Mr. Kamal Kishore Sharma and Mr. Gaurav Sharma, Deputy Advocate Generals, for the State.
ASI Shesh Raj, Police Station Banjar, District Kullu.
Respondent-State has filed status report, perusal whereof reveals that vehicle involved in the alleged accident belongs to petitioner/accused Bittu Singh and two cases under NDPS Act, already stand registered against him in the State of Punjab.
Learned Senior Counsel, representing the petitioner prays for and is granted one week's time to have instructions.
List on 01.04.2022.
(Sandeep Sharma) Judge 23rd March, 2022 (reena) ::: Downloaded on - 23/03/2022 20:15:55 :::CIS