Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Himachal Pradesh High Court

Shaukat vs . State Of Hp on 27 August, 2024

Shaukat Vs. State of HP .

Cr.MP(M) No.1482 of 2024 27.08.2024 Present: Mr. K.B. Khajuria and Mr. Manohar Lal Sharma, Advocates, for the petitioner.

Mr. B.N. Sharma, Mr. R.K. Negi and Mr. Diwakar Dev Sharma, Addl. Advocates General with Mr. R.P. Singh, Mr. Gautam Sood and Mr. Manish Thakur, Dy. Advocates General, for the respondent/State.

HC Parveen Kumar No.36, IO, PS Nalagarh, PO Baddi, District Solan, HP is present in person.

Mr. Shanti Swaroop, Advocate, for the complainant.

Fresh Status report filed. The same is placed on record. Copy whereof has been supplied to the learned counsel for the petitioner.

Learned Deputy Advocate General submits that DNA report, in the case at hand, and final opinion qua the MLC of the victim, are still awaited. According to the learned Deputy Advocate General, the same would be procured within a week.

In view of the aforesaid, list the matter for consideration on 06.09.2024.

(Bipin C. Negi) Judge 27th August, 2024 (Gaurav Rawat) ::: Downloaded on - 28/08/2024 20:31:33 :::CIS