Himachal Pradesh High Court
Ashok Kumar Sharma And Another vs . State Of H.P. And Another on 1 August, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Ashok Kumar Sharma and another Vs. State of H.P. and another Cr. MMO No. 235 of 2020 .
01.08.2022 Present: Mr. Vinod Chauhan, Advocate, vice Ms. Neelam Kaplas, Advocate, for the petitioners.
M/s Sumesh Raj, Dinesh Thakur & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for respondent No. 1.
Mr. Sudhir Thakur, Senior Advocate, with Mr. Karun Negi, Advocate, for respondent No. 2.
Today, a prayer has been made for adjournment of the case on the ground that there is some misÂhappening in the family of learned counsel for the petitioners.
Learned Senior Counsel for respondent No. 2submits that though he has no objection to the request being made by learned counsel appearing on behalf of the petitioners, but the fact of the matter is that since 13.08.2020, there is stay qua proceedings in FIR No. 0060, dated 25.11.2019, which is not in consonance with the law laid down by the Hon'ble Supreme Court of India, in terms whereof, investigation post lodging of FIR cannot be stayed.
As prayed for, list for consideration on 10 th August, 2022. Interim to continue.
(Ajay Mohan Goel) Judge August 01, 2022 (bhupender) ::: Downloaded on - 01/08/2022 20:11:26 :::CIS