Himachal Pradesh High Court
Hitansh Gupta vs . State Of H.P. on 11 October, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Hitansh Gupta vs. State of H.P. Cr.MPM No.2611 of 2023 11.10.2023 Present: None for the petitioner.
of Mr. Jitender Kumar Sharma, Additional Advocate General, for the respondent/State. rt The bail application has been filed by the petitioner under Section 438 of Cr.P.C for grant of anticipatory bail, however, number of FIR has not been mentioned in the bail application.
The office had raised objection with respect to fact that the number of the FIR was not given in the bail application. However, learned counsel for the petitioner had appended a note that the FIR number was not available with the petitioner and requested the matter to be placed before the Court, as such, it was ordered to be registered as Cr.MPM subject to the note of learned counsel.
Therefore, in this background, the application was required to be listed under the head "Matter Under Objection". However, the application has been listed under the head "Orders" in the production list, dated 11 th October, 2023 at Sr. No.2. The non-listing of the bail application under the head "Matter Under Objection" has caused ::: Downloaded on - 11/10/2023 20:40:07 :::CIS .
inconvenience to this Court as well as to the office of Advocate General.
Therefore, Registrar (Judicial) is directed to of explain within a period of two days as to how the matter came to be listed under the head "Orders" instead of rt "Matter Under Objection".
Since, none has appeared on behalf of the petitioner despite repeated calls, in the interest of justice, list for consideration on 12.10.2023.
( Sushil Kukreja ) Judge 11th October, 2023 (reena) ::: Downloaded on - 11/10/2023 20:40:07 :::CIS