Shaukat Ali & Another vs . State Of H.P. & Ors. on 25 May, 2022

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Shaukat Ali & another vs. State of H.P. & Ors. Cr.MMO No. 417 of 2017, Cr.MMO Nos.280 of 2018 and .

281 of 2018 Cr.MMO No.417 of 2017 25.05.2022 Present: Mr. Surinder Saklani, Advocate, for the petitioners except petitioner No.1.

Petitioner No.1 Shaukat Ali is stated to have expired.

Mr. Hemant Vaid, Additional Advocate General, for respondent No.1.

Mr. Jagat Pal, Advocate, for respondent No.2.

None for respondent No.3.

Cr.MMO Nos. 280 & 281 of 2018 Mr. Jagat Pal, Advocate, for the petitioner(s).

Mr. Hemant Vaid, Additional Advocate General, for respondent No.1State, in both the petitions.

Mr. Surinder Saklani, Advocate, for respondent No.2, in both the petitions.

Respondent No.4 Shaukat Ali, in both the petitions, is stated to have expired.

Cr.MMO No. 417 of 2017

Further two weeks time is granted for taking consequential steps on account of death of petitioner No.1. List thereafter.

Cr.MMO Nos. 280 and 281 of 2018 Consequential steps on account of death of respondent No.4 Shaukat Ali be taken within two weeks.

Replies on behalf of private respondents also be filed in the meanwhile. List thereafter.

(Vivek Singh Thakur) Judge May 25, 2022 (veena) ::: Downloaded on - 25/05/2022 20:10:08 :::CIS

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