Himachal Pradesh High Court
Pawinder vs State Of Himachal Pradesh on 11 October, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
Cr.MP(M) No.2574 of 2023
Decided on : 11.10.2023
.
Pawinder ....Petitioner
Versus
State of Himachal Pradesh ....Respondent
of
Coram:
The Hon'ble Mr. Justice Sushil Kukreja, J.
Whether approved for reporting ?1
rt
For the Petitioner: Mr. N.S. Chandel, Senior Advocate with
Mr. Pranav Sharma, Advocate.
For the Respondent: Mr. Jitender Sharma, Additional Advocate
General.
Sushil Kukreja, Judge (oral):
Status report stands filed, in which, it has been mentioned that the FIR No.283 of 2023, dated 06.10.2023, has been registered against the petitioner under Sections 3,4 of the Immoral Traffic (Prevention) Act, 1956 at Police Station Nalagarh, District Solan, H.P.
2. Since, the aforesaid offences are bailable, therefore, no order is required to be passed in the present petition and the 1 Whether the reporters of Local Papers may be allowed to see the judgement?
::: Downloaded on - 11/10/2023 20:36:37 :::CISsame is dismissed, as infructuous.
Pending application(s), if any, also stand(s) disposed of.
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( Sushil Kukreja ) Judge October 11, 2023 of (reena) rt ::: Downloaded on - 11/10/2023 20:36:37 :::CIS