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Rajeev Sharma vs The State Of Himachal Pradesh on 16 February, 2018

Bench: Kurian Joseph, Mohan M. Shantanagoudar

     ITEM NO.32                              COURT NO.5                SECTION II-C

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.) No(s). 1179/2018
     (Arising out of impugned final judgment and order dated 21-12-2017
     in CRLRP No. 323/2016 passed by the High Court of Himachal Pradesh
     at Shimla)

     RAJEEV SHARMA                                                      Petitioner(s)
                                                    VERSUS
     THE STATE OF HIMACHAL PRADESH                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.18991/2018-EXEMPTION FROM FILING
     O.T.)

     Date : 16-02-2018 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR

     For Petitioner(s)                 Mr. Amit Chadha,Sr.Adv.
                                       Mr. Vivek Narayan Sharma, AOR
                                       Mr. Kshitij Mittal,Adv.
                                       Mr. Anshul Mittal,Adv.
                                       Mr. Sahil Mongia,Adv.
                                       Mr. Sushant Bali,Adv.
                                       Aanchal Mittal,Adv.
                                       Mr. Sidharth Mahajan,Adv.
                                       Mr. Maneesh Pathak,Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We find no reason to entertain this special leave petition, which is, accordingly, dismissed.

However, we direct the Additional Sessions Judge-2, Mandi, Himachal Pradesh to expedite the trial in Sessions Trial No.56 of 2015 and other connected cases, since it is submitted that on account of the involvement in the criminal case, petitioner is made to suffer in other contracts.

It is always open to the petitioner to file applications for exemption from appearance and the same will be considered on their Signature Not Verified own merits by the Sessions Court.

Reason: Pending application(s), if any, shall stand disposed of.

     (NARENDRA PRASAD)                                              (RENU DIWAN)
       COURT MASTER                                             ASSISTANT REGISTRAR