Himachal Pradesh High Court
Sanju Sharma vs . State Of H.P. on 25 May, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Sanju Sharma vs. State of H.P. .
Cr. MP(M) No. 2303 of 2022 25.05.2023 Present: Mr. N.K. Thakur, Senior Advocate with Mr. Karan Vir Singh, Advocate for the petitioner.
M/s Jitender Sharma, Tejasvi Sharma, Pushpender Jaswal and Baldev Negi, Additional Advocate Generals with Mr. Gautam Sood, Deputy Advocate General, for respondent-State.
HC Vijay Kumar, IO, Police Station Amb, District Una, H.P. present with case record.
Status report has been filed, which is perused and order to be taken on record.
Learned Additional Advocate General informs the Court that as the Presiding Officer was on leave, therefore, statement of prosecution witnesses could not be recorded on 24.05.2023 and now the case has been listed on 14.06.2023, for recording of statement of remaining prosecution witnesses. He submits that the case be taken up for consideration thereafter.
As jointly prayed for, list for consideration on 16.06.2023.
(Ajay Mohan Goel) Judge May 25, 2023 (narender) ::: Downloaded on - 25/05/2023 20:35:39 :::CIS