Himachal Pradesh High Court
State Of H.P vs . Ram Prasad And on 7 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
State of H.P vs. Ram Prasad and .
others.
Cr.M.P(M) No. 1524 of 2019 07.11.2022 Present: Mr. J.S. Guleria, Dy. A.G with Mr. Rajat Chauhan, Law Officer for the appellant.
Ms. Anjali Soni Verma, Advocate for the respondents.
Heard. We are appalled to note that the certified copy of the statement of deceased recorded under Section 154 Cr.P.C. that was applied on 10.08.2017 was eventually prepared after two years i.e. on 20.05.2019 by the Copying Agency attached with the learned Additional Sessions Judge-III, Kangra. What took so long to prepare the same, is not forthcoming. Therefore, let the Additional Sessions Judge-III, Kangra conduct an inquiry into the matter and submit a report within a period of three weeks from today. In order to facilitate the inqury, let a copy of the statement along-with stamps of attestation appearing on pages 57, 57 back and 58 be sent to the concerned Court.
List on 28th November, 2022.
( Tarlok Singh Chauhan )
Judge
November 07, 2022 ( Virender Singh )
(naveen) Judge
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