Himachal Pradesh High Court
Chet Ram vs . Ranjeet & Anr. on 18 July, 2025
Chet Ram Vs. Ranjeet & Anr.
.
Cr. Revision No. 627 of 2024 18.07.2025 Present: Ms. Parul Negi, Advocate, for the appellant.
None for respondent No.1.
Mr. Ajit Sharma, Deputy Advocate General, for respondent No.2/State.
It is stated that father of the learned counsel for the respondent No.1 is indisposed. Hence the matter is adjourned by four weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Bodh Raj Vs. Surender Kumar .
Cr. Revision No. 511 of 202318.07.2025 Present: Mr. Ankit Dhiman, Advocate, Legal Aid Counsel, for the petitioner.
Mr. Vinod Chauhan, Advocate, for the respondents.
Mr. Ankit Dhiman, Advocate, has appeared as Legal Aid Counsel and has submitted that paper book has not been supplied. Registry is directed to supply complete paper book to the learned Legal Aid Counsel for the petitioner and list the matter thereafter.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Baldev Singh Guleria (since deceased) through his LRs Vs. Om Parkash .
Cr. Appeal No. 249 of 2013-B 18.07.2025 Present: Ms. Vidhushi Sharma, Advocate, for the petitioner.
Mr. Adarsh Kumar Vashista, Advocate, for the respondent.
As prayed for,list for hearing after three weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Rajesh Kumar Vs. Chanchala Devi .
Cr. Appeal No. 272 of 201318.07.2025 Present: Mr. H.S. Rangra, Advocate, for the appellant.
Mr. G.R. Palsra, Advocate, for the respondent.
As prayed for,list for hearing after three weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
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Cr. Appeal No. 245 of 2022
18.07.2025 Present: Mr. Divya Raj, Advocate, for the appellant.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
This Court has the Roster to hear the appeals pertaining to the year 2022, however, learned counsel for the appellant seeks an adjournment of three weeks' to address the arguments in the case, which is allowed.
List after three weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Arsh Kumar Rattan & Ors. Vs. State of HP .
Cr. MMO No. 456 of 202518.07.2025 Present: Mr. Sanjeev Kumar Suri, Advocate, for the petitioners.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent Nos. 1 to 3/State.
Ms. Abhilasha Kaundal, Advocate, for respondent No.4.
At the request of learned counsel for the petitioner, list the matter after two weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Sandeep Kumar Vs. State of HP .
Cr. MP(M) No. 337 of 201418.07.2025 Present: Mr. Ashwani Negi, Advocate, for the petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
At the request of learned petitioner, list the matter after two weeks.
r counsel for the
(Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
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Cr. Appeal No. 565 of 2024
18.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the Appeallantrespondent/State.
Mr. Divya Raj, Advocate, for the appellant.
Personal Bonds stand furnished. Record has been r to received. The matter be listed in due course.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS State of HP vs. Dr. Saroj Sharma .
Cr. Appeal No. 4092 of 201318.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the Appellant/State.
Mr. Ramakant Sharma, Advocate, for the appellant.
As prayed for, list the matter after three weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS State of HP vs. Ravinder Kumar .
Cr. Appeal No. 4102 of 201318.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the Appellant/State.
Mr. Divya Raj Singh, Advocate, for the appellant.
As prayed for, list the matter after four weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
State of HP vs. Manohar Singh & Ors.
.
Cr. Appeal No. 4103 of 201318.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the Appellant/State.
Mr. Shekhar Badola, Advocate, for the appellant.
As prayed for, list the matter after four weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
Cr. Appeal No. 237 of 2013
18.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the Appellant/State.
Mr. Deepak Kaushal, Advocate, for the appellant.
As prayed for, list the matter after three weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
State of HP vs. Mohinder Singh .
Cr. Appeal No. 4037 of 201318.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the Appeallantrespondent/State.
Mr. Dushyant Dadwal, Advocate, for the appellant.
As prayed for, list the matter after four weeks.
18th July, 2025
to (Rakesh Kainthla)
Judge
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
Chaman Sharma Vs. Anil Shayam .
Cr. Revision No. 371 of 201418.07.2025 Present: Mr. Daleep Singh Kaisth, Advocate, for the Petitioner.
Ms. Shivani, Advocate, for the respondent.
As prayed for, list this matter after four weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
Padam Chand Vs. Dalip Singh Zinta .
Cr. Revision No. 595 of 202418.07.2025 Present: Mr. Mohd. Amir, Advocate, for the Petitioner.
None for the respondent.
As prayed for, list this matter after two weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
Sachin Mukti Vs. Bal Krishan Thakur & Anr.
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Cr. Revision No. 24 of 202518.07.2025 Present: Mr. M.A. Safee, Advocate, vice Ms. Shikha Chauhan, Advocate, for the Petitioner.
Mr. Shyam Singh, Advocate, for the respondent No.1.
Mr. Prashant Sen, Deputy Advocate General, for respondent No.2/State.
As prayed for, list this matter after four weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Rajinder Singh & anr. Vs. Vikram Singh .
Cr. MMO No. 49 of 202518.07.2025 Present: None.
List in due course.
(Rakesh Kainthla) r Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Subhash Chander Vs. Himmat Singh .
Cr. Revision No. 345 of 201418.07.2025 Present: Mr. B.M.Chauhan, Advocate, for the Petitioner.
Mr. Arsh Chauhan, Advocate, for the respondent.
As prayed for, list this matter after two weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
Chaman Sharma Vs. M/s Shimla Hills Truck Operator Union Sawra .
Cr. Revision No. 372 of 201418.07.2025 Present: Mr. Daleep Singh Kaisth, Advocate, for the Petitioner.
Ms. Aruna Chauhan, Advocate, for the respondent.
As prayed for, list this matter after four weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:51 :::CIS
Ranjeet Singh & Anr. Vs. State of H.P. .
Cr. Revision Nos. 360 and 361 of 2014 18.07.2025 Present: Ms. Anita, Advocate, for the petitioners, in both the petitions.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State, in both the cases.
As prayed for, list this matter after four weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:51 :::CIS Om Prakash Vs. State of H.P. .
Cr. Appeal No. 4042 of 201318.07.2025 Present: Mr. G.L. Palsra, Advocate, for the petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
As prayed for, list this matter after two weeks.
r to (Rakesh Kainthla)
Judge
18th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:52 :::CIS
Dilbag Singh Vs. Mandeep Kaur .
Cr. Revision No. 386 of 202418.07.2025 Present: Mr. D.K. Vashisht, Advocate, for the petitioner.
Ms. Anita Kumari Jalota, Advocate, for the respondent.
Learned counsel for the parties submit that parties are heading towards the compromise, hence list the matter before the National Lok Adalat, as prayed for.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Yog Raj Vs. M/s Horticulture Produce Marketing and Processing Corp. Ltd.
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Cr. Revision No. 339 of 202318.07.2025 Present: Mr. Yuyutsu Singh Thakur, Advocate, for the petitioner.
As per office report Mr. Yuyutsu Singh Thakur, Advocate, has been appointed as Legal Aid Counsel for the petitioner. At the request of learned counsel for the petitioner list the matter after two weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Raj Kumar Vs. Vinod Kumar .
Cr. Revision No. 356 of 201418.07.2025 Present: Mr. Daleep Singh Kaisth, Advocate, for the petitioner.
Mr. Lovneesh Thakur, Advocate vice Mr. Ram Gopal Thakur, Advocate, for the respondent.
At the request of learned counsel for the petitioner, list the matter after two weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Piar Chand Vs. Madan Lal & Ors.
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Cr. Appeal No. 4113 of 201318.07.2025 Present: Mr. Arun Kumar, Advocate, for the petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent.
It has been submitted that learned counsel for the petitioner has been designated as Senior Counsel and fresh Power of Attorney is required to be filed. Prayer allowed.
Let fresh Power of Attorney on behalf of the petitioner be filed within four weeks and the matter be listed for hearing thereafter.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS State of H.P. Vs. Rattan Singh & Anr.
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Cr. Appeal No. 239 of 201318.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the petitioner.
None for the respondents.
The matter came up hearing after 2013, however, none has put appearance on behalf of the respondents. Let respondents be served by way of bailable warrants in the sum of Rs.50,000/- each with one surety each in the like amount to the satisfaction of Arresting Officer, returnable for 14.10.2025.
Production notice be also issued to their surety(ies) for the date fixed.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS State of H.P. Vs. Surender Kumar .
Cr. Appeal No. 4055 of 201318.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the petitioner.
None for the respondent.
Let respondent be served by way of bailable warrants in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of Arresting Officer, returnable for 28.10.2025.
Production notice be also issued to their surety for the date fixed.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS State of H.P. Vs. Ramesh Singh .
Cr. MP(M) No. 4087 of 201318.07.2025 Present: Mr. Ajit Sharma, Deputy Advocate General, for the petitioner.
None for the respondent.
Let respondent be served by way of bailable warrants in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of Arresting Officer, returnable for 28.10.2025.
Production notice be also issued to their surety for the date fixed.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Liaq Ram Vs. Ashok Kumar Gupta .
Cr. Appeal No. 262 of 2013-B 18.07.2025 Present: None Let the appellant/complainant be summoned for 16.10.2025.
Accused/respondent be served by way of bailable warrants in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of Arresting Officer, returnable for 16.10.2025.
Production notice be also issued to his surety for the date fixed.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Ravi Sood Vs. Jiwan Negi .
Cr. Appeal No. 4117 of 201318.07.2025 Present: Mr. Het Ram Thakur, Advocate, for the petitioner.
Mr. Sumit Raj Sharma, Advocate, for the respondent.
Learned counsel for the respondent submits that he has no instruction. Hence, in these circumstances, the respondent be summoned by way of bailable warrants in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of Arresting Officer, returnable for 29.10.2025.
Production notice be also issued to his surety for the date fixed.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Nirmal Singh Vs. State of H.P. .
Cr. Revision No. 354 of 201418.07.2025 Present: Mr. A.K. Sharma, Advocate, for the Petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
At the request of learned counsel for the
r to
petitioner, list the matter after two weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Rajesh Kumar Vs. State of H.P. .
Cr. Revision No. 344 of 201418.07.2025 Present: None for the Petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
Let petitioner be served by way of bailable warrants in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of Arresting Officer, returnable for 30.10.2025.
Production notice be also issued to the surety of the petitioner/accused returnable for the date fixed.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Sanjeev Kapoor Vs. State of H.P. & Anr.
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Cr.MMO No. 416 of 202518.07.2025 Present: Mr. Arsh Chauhan, Advocate, for the Petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent No.1/State.
ASI Sunit Kumar, IO Police Station Dharamshala with police record.
Statement of respondent No.2 has been recorded and placed on file. List the matter for consideration after four weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Surjit Singh Vs. State of H.P. .
Cr. Revision No. 348 of 201418.07.2025 Present: M/s Surjit Singh, Sarita Chauhan and Neel Kumar Sood, Advocates, for the petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
As prayed for, list this matter after two weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Anil Kumar Vs. State of H.P. & Anr.
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Cr. MMO No. 263 of 202518.07.2025 Present: Mr. M.A. Safee, Advocate, for the petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent No.1/State.
Mr. Shekhar Badola, Advocate, for respondent No.2.
As prayed for, list this matter after three weeks.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Rajni Kant Vs. State of H.P. & ors.
.
Cr. MMO No. 305 of 202518.07.2025 Present: Mr. Prashant Chauhan, Advocate, for the petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent No.1/State.
Mr. Anubhav Chopra, Advocate, for respondent Nos. 2 and 3.
Parties are not present, list the matter for 01.08.2025.
(Rakesh Kainthla) Judge 18th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Gagan Saran Vs. State of HP .
Cr. MP(M) No. 1489 of 202517.07.2025 Present: Mr. Umesh Kanwar, Advocate, for the Petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
As prayed for, list this matter on 21.07.2025.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Bhaskra Nand Vs. State of HP .
Cr. MP(M) No. 1665 of 202517.07.2025 Present: Ms. Tejasvi Verma, Advocate, for the Petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
The present application has been filed for condonation of 93 days' delay in filing the appeal. No reply is to be filed to the application.
Heard.
The averments made in the application show that the applicant was unable to engage a counsel and Legal Aid Counsel was assigned to him. The learned Legal Aid Counsel applied for the copy of the judgment passed by learned Trial Court, which took considerable time to procure it.
Considering the fact that the delay occurred due to the assignment of the Legal Aid and these circumstances were beyond the control of a person. Therefore, the present application is allowed and the delay in filing the appeal is ordered to be condoned.
Application stands disposed of.
Cr. Appeal(ST) No.6391 of 2025 Vide separate order passed in Cr.MP(M) No. 1625 of 2025, the delay in filing the appeal has been condoned.
Appeal be registered.
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General, appears and waives service of notice on behalf of the respondent-State.
Records be called for.
Cr.MP(ST) No. 6392 of 2025Application be registered.
Reply, if any, be filed within four weeks and list alongwith main matter.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Sudarshna Kumar Vs. PNB Lmbloo & Anr.
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Cr. Revision No. 158 of 202517.07.2025 Present: Ms. Srishti Chauhan, Advocate, for the Petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondent/State.
As prayed for, list this matter after two weeks.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Verinder Singh Vs. Nirmala Devi & Anr.
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Cr. Revision No. 720 of 202417.07.2025 Present: Ms. Nandita, Advocate, vice Mr. Abhishek Sharma, Advocate for the Petitioner.
Mr. Bhim Raj Sharma, Advocate, for the respondent No.1.
Mr. Abhinav Ghabroo, Advocate, for respondent No.2.
As prayed for, list this matter after two weeks.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Narayan Singh Vs. State of H.P. & Ors.
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EX. Pet. No. 141 of 202517.07.2025 Present: Mr. M.L. Sharma, Advocate, for the Petitioner.
Mr. Diwakar Dev Sharma, Additional Advocate General, for the respondents.
As prayed for, list this matter after one week r to before the appropriate Bench.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Babu Ram Sharma Vs. Bhupender.
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Cr. Appeal No. 57 of 2013-B 17.07.2025 Present: None for the appellant Mr. Karan Singh Kanwar, Advocate, for the respondent.
Issued notice to the appellant/complainant
r to
returnable for 13.10.2025.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS State of H.P. Vs. Sarojini .
Cr. Revision No. 377 of 202317.07.2025 Present: Mr. Lokender Kutlehria, Additional Advocate General, for the appellant/State Mr. Y.P. Sood, Advocate, for the respondent.
Arguments heard. Judgement reserved.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Krishan Kumar Vs. Jasbinder Singh .
Cr. Appeal No. 520 of 201017.07.2025 Present: None for the appellant.
Mr. Balwant Kukrja, Advocate, for the respondent.
It has been submitted that the learned counsel for the respondent is indisposed. Hence, list the matter after one week.
None has appeared on behalf of the appellant.
Perusal of the record shows that the appellant was duly served for 04.06.2025 but there was no representation on his behalf.
The matter was adjourned for today by granting two weeks, however, today also nobody has appeared on behalf of the appellant. Hence, the matter is dismissed in default for non-
prosecution.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Rajesh Kumar Mohan Lal Jain Vs. State of HP .
Cr. MP(M) No. 1692 of 202517.07.2025 Present: Mr. Bhupender Singh Ahuja, Advocate, for the Petitioner.
Mr. Lokender Kutlehria, Additional Advocate General, for the respondent/State.
Arguments heard. Judgement reserved.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Prithi Chand & Ors. Vs. State of HP & Ors.
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Cr. MMO No. 645 of 202517.07.2025 Present: Mr. Surinder Saklani, Advocate, for the Petitioners.
Mr. Ajit Sharma, Deputy Advocate General, for the respondents/State.
Arguments heard. Judgement reserved.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Nardeep Singh Vs. State of HP & Ors.
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Cr. MMO No. 504 of 202517.07.2025 Present: Mr. K.S. Gill, Advocate, for the Petitioner.
Mr. Ajit Sharma, Deputy Advocate General, for the respondents/State.
As prayed for, list the matter on 18.07.2025.
r to (Rakesh Kainthla)
Judge
17th July, 2025
(Ritu)
::: Downloaded on - 18/07/2025 21:35:52 :::CIS
Ram Lal Vs. Narender Kumar Ghoonta .
Cr. Revision No. 690 of 202417.07.2025 Present: Mr. Pawan Chauhan, Advocate, vice Mr. Vishva Vijay Singh, Advocate, for the Petitioner.
Mr. Vikrant, Advocate, vice Mr. Narender Singh Thakur, Advocate, for the respondent.
Arguments heard. Judgement reserved.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Baldev Singh Vs. Bhagat Singh .
Cr. Revision No. 496 of 202417.07.2025 Present: Mr. N.K. Bhardwaj, Advocate, for the Petitioner.
Mr. Jagat Pal, Advocate, for the respondent.
Learned counsel for the petitioner prays for further two weeks' time to argues the matter. However, on the last date of hearing, it was expressly made clear that it will be last opportunity. Therefore, Secretary HP High Court Legal Service Committee, is requested to appoint a Legal Aid Counsel to argue the matter on behalf of the petitioner and list the matter after two weeks.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Kesar Singh (deceased) through LRs. Vs. Ved Ram .
CMPMO No. 663 of 202417.07.2025 Present: Mr. Aman Parth Sharma, Advocate, vice Mr. B.L. Soni, Advocate, for the Petitioner.
Mr. Surya Chauhan, Advocate, for the respondent.
As prayed for, list this matter after one week r to before the appropriate Bench.
(Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS Hem Raj Sharma Vs. Hem Raj Sharma .
Cr. Appeal No. 405 of 201117.07.2025 Present: None for the appellant.
None for the complainant.
Mr. Sanjay Ranta, Advocate, for the respondent r to (Rakesh Kainthla) Judge 17th July, 2025 (Ritu) ::: Downloaded on - 18/07/2025 21:35:52 :::CIS