Himachal Pradesh High Court
State Of H.P. vs . Sarojini on 13 July, 2023
Author: Virender Singh
Bench: Virender Singh
Cr. Revision No. of 2023 13.07.2023 Present: Mr. Mohinder Zaraick, Addl. A.G with Mr. H.S.
Rawat, Addl. A.G and Ms. Avni Kochhar, Dy. A.G for the applicant.
Mr. Y.P. Sood, Advocate for the respondent. Cr.M.P(M) No. 2500 of 2022 By way of present application, the applicant- State has sought the condonation of delay of 21 days in filing the main petition. The application is duly supported by the affidavit of the Principal Secretary (Home) to the Government of Himachal Pradesh.
Considering the fact that matter before filing, has to be dealt with at various levels, the delay of 21 days in filing the main petition is ordered to be condoned. The application is allowed and stands disposed of.
Cr. Revision No. of 2023
Be registered.
There are certain arguable points involved in the present petition, as such, the same is admitted for hearing.
List as per its turn. Record of learned trial Court be requisitioned, in the meanwhile.
July 13, 2023 ( Virender Singh )
(naveen) Judge
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