Himachal Pradesh High Court
Rajender Bindra & Anr. vs . State Of Hp & Ors. on 4 July, 2025
Author: Virender Singh
Bench: Virender Singh
Rajender Bindra & Anr. vs. State of HP & Ors.
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Cr.MMO No.598 of 2025 04.07.2025 Present: Mr. Shubham Sharma, Advocate, for the petitioners.
Mr. Anup Rattan, Advocate General, with Mr. Tejasvi Sharma, Mr. Varun Chandel, Additional Advocates General, Ms. Ranjna Patial & Mr. Rohit Sharma, Deputy Advocates General, for respondent No.1/State.
Notice. Mr. Rohit Sharma, learned Deputy Advocate General appears and waives service of notice on behalf of respondent No.1/State.
Notices be issued to respondents No.2 and 3, returnable within six weeks, on taking steps within a period of seven days.
Cr.MP No.2743 of 2025The application is not pressed at this stage.
Consequently, the same is dismissed, as not pressed.
Cr.MP No.2744 of 2025For the reasons stated therein, the application is allowed. The applicants are exempted from filing the English translation of documents in issue, at this stage. However, applicants will do the needful, as and when directed to do so.
(Virender Singh) Judge July 04, 2025 (subhash) ::: Downloaded on - 04/07/2025 21:37:33 :::CIS